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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(1)A Government servant and the members of his family shall be entitled to medical attendance and treatment in approved hospital within State to the extent indicated in sub-rule (2) of this rule.