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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(1)Every Government servant claiming refund of medical expenses incurred on account of medical attendance and treatment for himself and / or members of his family, shall make an application in duplicate in form given in Appendix-VI. Such claims shall be presented within two years from the date of completion of treatment.