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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(2)Reimbursement from the Government shall be limited to the amount admissible as per provisions of these Rules absolutely and shall be over and above the amount met out by the insurance company. The reimbursement from both sources should not exceed total expenditure incurred by the beneficiary on the treatment.