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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2)(j) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(j)[ Consultation fee charged by the authorised medical attendant and fee paid to Compounder/Nurse for administering injections in case of Homeopathic treatment at the residence of the Government servant will not be reimbursable.] [Inserted vide Notification No. F. 12 (1) F.D. (Gr. 2)/85 dated 20-5-1985 with immediate effect.]