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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(5)(iii) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(iii)Unspent amount of advance, if any, shall invariably be refunded in cash within 15 days from the date of patient returned from the hospital, otherwise 12% interest shall be charged.