Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(iv) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(iv)The employees of the Institute shall be entitled to reimbursement of medical expenses incurred on themselves and their families as per the Central Services (Medical Attendance) Rules, 1944.