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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(i) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(i)The beneficiary will make the claim first to the insurance company and the residual claim if any, to the concerned Head of Office.