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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in Medical Attendance Rules

(2)Where a Government servant is entitled, under sub-rule (1) free of charge, to treatment in a hospital, and amount paid by him on account of such treatment shall, on production of a certificate in writing by the authorised medical attendant in this behalf, be reimbursed to him.