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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(3)Facility of medical attendance and treatment in the type of cases mentioned in sub rule (1) can be availed at any approved hospital mentioned, at the headquarters of the government servant, -Facility at approved hospitals outside the headquarters of the government servant can be availed upon reference from Government hospital at the headquarter of government servant.