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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(vi) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(vi)Government servant will have to submit medical reimbursement claim(s) within one month from the date of discharge of the patient from the hospital, and deposit unutilized amount of medical advance. In case of default, residual amount with 12% interest shall be deducted from his next salary bill(s).