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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(1)Reasonable facilities shall be provided to the Government servants for admission to a Government Sanatorium, in cases where institutional treatment is considered necessary under advice of the Authorised Medical Attendant.