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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(iii) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(iii)The Travelling Allowance shall be admissible for any journey undertaken in the circumstances mentioned in Rule 7 of these rules to the extent admissible under the rail concessions allowed to T.B. and Cancer patients by Railways.