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[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11A(1)(i) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(i)In any hospital within or outside India, shall not exceed such sum as may be specified in the rules made by the State Government in this behalf, inclusive of the fare for air passage and expenditure incurred towards personal attendant, in case where facility for such treatment is available in any hospital in India; or