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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(vii) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(vii)If the patient does not take treatment, he/she shall have to refund the entire amount advanced within 15 days. However, if the Authorised Medical Attendant reschedules treatment due to medical reasons, liability to refund shall accrue from the rescheduled date.