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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(7)"Approved Hospital" means a private or charitable hospital in Rajasthan, which is included in the Appendix -1 or which is approved by the Government, on the recommendation of the Committee, formed under these rules.