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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(5)(iii) in Bihar Employees' State Insurance Medical Service Rules, 1981

(iii)The admission, tuition and examination fees charged by the institution may be re-imbursed to the deputationist, on production of required vouchers to that effect.