Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(i) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(i)The entire amount of advance shall be remitted through Demand Draft in favour of the hospital by the DDO on behalf of the Government servant.