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

State of Jammu-Kashmir - Subsection

Section 6(4) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(4)A competent authority may sanction an advance to a Government servant for treatment outside the State as admissible under rule 6 of these rules subject to the conditions laid down in Rule 14.29 (A) of the Jammu and Kashmir Financial Code Volume 1.