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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1)(iii) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(iii)Consultation fee paid to Authorised Medical Attendant or/and fee paid to compounder/nurse per visit for administering injectables at residence of Government servant as per the Rajasthan Medical Officers and Nursing Staff Fees Rules, 2011 shall be claimed on the production of certificate prescribed in Annexure VIII.