Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(13)(vi) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(vi)consultation fee charged by the Authorised Medical Attendant from Government servant for attendance at residence of the patient as prescribed in these rules and also fee charged by Compounder/ Nurse for administering injection at the residence of the Government servant as per rates prescribed in these rules