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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5)(v) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(v)If as per advice of the Medical Attendant or for any other reason, the patient does not take treatment, the advance shall be refunded by the applicant employee within 15 days from the date on which such a decision is taken, but this shall not apply in cases where the date of treatment has been postponed due to medical reasons by the Authorised Medical Attendant.