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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(1)With advanced medical facilities and treatment of serious diseases now being made available to government servants in Government hospitals and also approved hospitals within State, government servants shall not be provided facility of medical attendance and treatment in hospitals outside the state, without reference.