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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Assam - Subsection Section 3(2)(xiv) in Assam Ministers' and Leader of the Opposition's Salaries, Allowances and Amenities Rules, 2018 (xiv)"Treatment" means the case of all medical and surgical facilities available at the Government hospital in which the patient is treated;