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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(o) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(o)Charges paid by the Government servant to the private diagnostic centres / labs etc. for the tests undertaken on advice of Authorised Medical Attendant, under conditions and to the extent as under: -