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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2)(v) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(v)For the purpose of reimbursement, the original receipts issued by such Hospital / Institutions and vouchers of medicines etc. shall be signed by the doctor on duty of that hospital or countersigned by the Authorised Medical Attendant of Government Hospital on whose advice the treatment outside the State was undertaken.