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[Cites 0, Cited by 0] [Section 7A(4)] [Section 7A] [Entire Act]

State of Rajasthan - Subsection

Section 7A(4)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(ii)The entire amount of advance shall finally be adjusted against the due medical reimbursement claim under these rules not later than the expiry of a period of one month from the date of release of the patient from the hospital. The unspent amount of advance, if any, shall invariably be paid in cash.]