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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(3)Subject to the provisions contained in Rule 8, the concessions laid down in sub-rule (1) of this rule shall also be admissible to the members of family of the Government servants on the conditions on which they are admissible to Government servants themselves provided the treatment is taken as indoor patient and not otherwise.