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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1) in Medical Attendance Rules

(1)Charges for services rendered in connection with but not included in medical attendance on or treatment of, a patient, entitled, free of charges, to medical attendance or treatment under these Rules shall be determined by the authorised medical attendant and paid up the patient.