Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 5 in The President's Pension Rules, 1962

5. Hospitals, Nursing Homes and Medical Institutions at which treatment may be received.

- A retired President shall also be entitled to medical treatment and attendance in any hospital, nursing home or medical institution in India. All expenses incurred in this connection shall be borne by the Central Government.