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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2)(i) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(i)The expenses incurred by a Government servant on account of medical attendance and treatment shall on production of essentiality certificate from the Authorised medical attendant in the prescribed form, be reimbursed to him to the extent and in manner provided in these rules.