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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(iii) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(iii)The beneficiary would then prefer his/her residual medical reimbursement claim to the Head of Office along with photocopies of vouchers/bills processed as prescribed in Sub-rule 1(ii) above.