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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(f) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(f)"Government Hospital/Dispensary" means a Medical Institute maintained by Government for purpose of Medical attendance/treatment and includes a Hospital or a Dispensary recognised by the Government for this purpose excluding the Ayurvedic or Unani Dispensaries etc.