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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(vi) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(vi)In case treatment continues over a long period, a Government servant can submit part claim once in a month, as per procedure prescribed under these rules, if reimbursable amount is more than Rs 1000/-.