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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(2)However, for treatment of Cancer, Bone Marrow transplantation and any other treatment as per sub-rule (1) of this rule, in which the amount considered sufficient for the required medical attendance and treatment is more than Rs.5 lacs, medical advance may be granted Rs.3.00 lacs by the Administrative Secretary.