Section 4A(2)(a) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956

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State of Rajasthan - Subsection

Section 4A(2)(a) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956

(a)shall be entitled to reimbursement of any expenditure on account of medical treatment [of himself and his dependent children] [Inserted by Rajasthan Act No. 25 of 2018, dated 1.10.2018.] equivalent to that permissible to the retired officers of class I services of the state Government; and

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State of Rajasthan - Subsection

Section 4A(2)(a) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956