Section 5(2)(c) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

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State of Jammu-Kashmir - Subsection

Section 5(2)(c) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(c)Expenditure incurred in such cases shall be reimbursable as under:

(i)Charges for operation and drugs and other expenses like room rent etc. excluding diet as may be charged from the beneficiary by the hospital authorities.

(ii)The beneficiary shall be allowed 50% of the estimated cost of the hospital charges as advance,

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State of Jammu-Kashmir - Subsection

Section 5(2)(c) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990