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State of Bihar - Section

Section 9 in Medical Attendance Rules

9.

(1)Charges for services rendered in connection with but not included in medical attendance on or treatment of, a patient, entitled, free of charges, to medical attendance or treatment under these Rules shall be determined by the authorised medical attendant and paid up the patient.
(2)If any question arises as to whether any service is included in medical attendance or treatment, it shall be referred to the Government and the decision of the Government shall be final.