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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(v) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(v)Forward and return journey made by an attendant, if the Authorised Medical Attendant certifies in writing that it is unsafe for the patient to travel unattended and attendant is necessary to accompany the patient to the place of treatment.