Section 10(3) in The M.P. Civil Services (Medical Attendance) Rules, 1958
(3)[ The amount due on account of reimbursement of medical expenses incurred shall be drawn on the Form M.P.T.C. 24A and paid over to them.] [Substituted by M.P. Rajptra, Part 4(Ga), dated 28-4-1978.]
