Section 3(2)(d) in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000

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Union of India - Subsection

Section 3(2)(d) in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000

(d)The expenses incurred in connection with physiotherapeutic and occupational therapeutic treatment be admissible provided the treatment is obtained to recoup certain physical weakness/ defect which may have occurred as a result of some disease/ accident. No Reimbursement will, however, be admissible if such treatment is obtained (a) to improve general physical fitness/ stamina; (b) for cosmetic purpose (c) to improve figure, etc.

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Union of India - Subsection

Section 3(2)(d) in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000