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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2)(i) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(i)The procedure for claiming reimbursement in the type of claims referred to in sub-rule (1) of this rule shall be the same as laid down in rule 8 of these rules except that the provisions of clause (i), (ii) and (iv) of sub-rule (2) of rule 8 shall not be applicable in such cases.