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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5)(vi) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(vi)Sanction of advance shall not be treated as concurrence/ sanction for reimbursement. The adjustment of advance/ reimbursement shall be admissible as per provisions of these rules.