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State of Bihar - Section

Section 25 in Medical Attendance Rules

25. Concession regarding medical treatment to Government servants of other Province.

- Government servants from other Province seeking admission to hospitals and other medical institution in this Province should be charged for their treatment at the hospitals and institution at the same rate as the public of Bihar are charged. [Government order no. 1603 L.S.G., dated the 26th March, 1940]