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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2)(iv) in Rajasthan Civil Services (Medical Attendance) Rules, 1970

(iv)The Travelling Allowance shall be admissible for any journey undertaken in the circumstances mentioned in rule 4 (4) of these rules to the extent admissible under the rail concessions allowed to T.B. and Cancer patients by Railways as given in Appendix 10.