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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Rajasthan - Subsection

Section 7A(2) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(2)The advance shall be sanctioned by the Head of Office keeping in view the estimated amount of expenditure indicated in the certificate or the pecuniaiy limit mentioned in sub-rule (1).