Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Rajasthan - Subsection Section 11(2) in Rajasthan Civil Services (Medical Attendance) Rules, 2008 (2)In case the spouse of the Government servant is recruited in State Government service on or after 01.01.2004, his / her claims cannot be reimbursed under these rules.
