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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(5) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(5)Head of the Department may refer any reimbursement claim of medical expenses for third party confirmation or confirmation by a team of doctors. Reimbursement in such cases shall be limited to the amount recommended by that body.