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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 13 in Medical Attendance Rules 13. Nothing in these Rules shall be construed as preventing the Government from granting to any person to whom they apply and concession relating to medical treatment or attendance which is not authorised by these Rules.
