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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(i) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(i)If medical attendance and treatment is not available at the headquarters of the Government servant then forward and return journey made by the patient to the nearest headquarters of Authorised Medical Attendant.