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

State of Rajasthan - Subsection

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

(v)Subsequent advance shall be granted only after the medical reimbursement claim(s) to the extent of previous advance has been submitted for adjustment.