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

State of Jammu-Kashmir - Subsection

Section 5(1) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(1)Every Government servant shall be allowed reimbursement of the amount, if any, charged by the hospital authorities, including cost of drugs purchased from the market during the period of hospitalisation in Government Hospital within the State of the employee himself or any ember of his family, wholly dependent on him.