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[Cites 0, Cited by 0] [Section 7A(4)] [Section 7A] [Entire Act]

State of Rajasthan - Subsection

Section 7A(4)(i) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(i)Once an advance has been sanctioned, further advance shall not be allowed until the medical reimbursement claim(s) to the extent of amount of previous advance has been submitted for adjustment.