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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in Medical Attendance Rules

(2)Application for travelling allowance under sub-rule-(1) shall be accompanied by a certificate in writing by the authorised medical attendant stating that medical attendance was necessary and, if the application is under the Clause (b) of that sub-rule, that the patient was too ill to travel.