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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(1)The final claim for reimbursement of medical expenses for a particular spell of illness shall ordinarily be preferred within three months from the date of completion of the treatment shown in the prescription issued by the attending physician, unless the competent authority, on a reasonable cause being shown, condones the delay.