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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(a) in The Schools of Planning and Architecture Statutes, 2016

(a)The employees /pensioners/family pensioners of the School of Planning and Architecture, New Delhi shall be entitled for reimbursement of medical expenses incurred on themselves and their families as per the Central Civil Services (Medical Attendance) Rules, 1944, or as per the provisions of the Central Government Health Scheme (CGHS)]