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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(ii)Original vouchers/bills would be submitted to such insurance company along with claims. The company will retain such originals and issue certified copies clearly indicating amount met out or reimbursed on each bill/voucher in ink along with stamp and also issue certificate of total amount met out or reimbursed by it.