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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(3)In case of indoor treatment, if facility of CONFED/Upbhokta Sangh or a shop authorised by the competent authority is not situated in the premises of Approved Hospital/Public Private Partnership hospital, then the medicines can be purchased from private shops.