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State of Rajasthan - Section

Section 16 in Rajasthan State Accredited Journalists Medical Facility Scheme 2009

16. Cashless Facility.

- Cashless facility would be extended to the Insured in the approved hospitals for the critical ailments and the treatment requiring surgical treatments as per Guide lines issued by the GIF. It is required by the insured/hospital that the claims arising in hospitals should be intimated by cashless request form/ claim intimation form, available in the hospital, to the TPA positively. If the claim intimation does not reach the TPA the same day when the patient is admitted to the hospital then the hospital shall not be entitled for cashless facility.