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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(I) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(I)Expenses incurred by a Government servant, while availing medical attendance and treatment in a Government hospital shall, on production of essentiality certificate from the authorised medical attendant or such other authority as prescribed, or upon self certification to, where so prescribed, be reimbursed to him to the extent and in manner provided as under: