Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 10 in Medical Attendance Rules

10.

Nothing in these Rules shall be deemed to entitle a patient-
(a)to travelling allowance for a journey-
(i)for attendance by a dentist or oculist; or
(ii)outside the Province; or
(b)to reimbursement of costs incurred in respect of medical services obtained by him, or to travelling allowance for any journey preformed by him, otherwise than as expressly provided in these Rules.