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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(ii)Forward and return journey made by the patient to consult a specialist referred by the Authorised Medical Attendant on the condition of patient being so serious or of special nature and requires medical attendance by a specialist medical officer other than himself.