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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5)(i) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(i)Once an advance has been sanctioned, further advance shall not be allowed until the medical reimbursement claim(s) to the extent of amount of previous advance has been submitted for adjustment.