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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in Medical Attendance Rules

(1)When the place at which a patient falls ill is not the headquarters of the authorised medical attendant-
(a)the patient shall be entitled to travelling allowance for the journey to and from such head-quarters; or
(b)if the patient is too ill to travel, the authorised medical attendant shall be entitled to travelling allowance for the journey to and from the place where the patient is.