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] [Section 12(5)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(ii)Entire amount of advance shall finally be adjusted against the due medical reimbursement claim under these rules not later than the expiry of a period of one month from the date of release of the patient from the hospital, otherwise 12% interest shall be charged.