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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(3)The concession outlined in clause (2) shall also be admissible to a Government servant who is on leave and is being treated as an out-door patient on the advice of the Medical Officer Incharge of Government Hospital/T.B. Sanatorium or Clinic.