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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Medical Attendance Rules

(2)A patient sent under Clause (a) of sub-rule (1) shall on production of a certificate in writing by the authorised medical attendant in this behalf be entitled to travelling allowance for the journey to and from the head-quarters of the specialist or other medical officer, or as the case may be, the place of anti-rabic treatment.