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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(3)Government servant shall submit the medical reimbursement claim at the place of his current posting within 2 years from the date of completion of treatment. But in case treatment was completed during deputation posting of the Government servant, then claim shall be preferred to borrowing authority.