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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(a)Where it is recommended by the Principal, Medical College or Director Health Services [or Director SKIMS] [Inserted vide SRO 142, dated 8-5-1998.] that the treatment is not available in the Government Hospitals and can be had in a private hospital in the State.