Del. HC: State Can't Deny Reimbursement on Ground Hospital Charged Amount Exceeding Approved Rates - (10 Jan 2023)
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Delhi High Court has held that reimbursement of medical expenses under Central Government (Medical Attendance) Rules, 1944 can’t be denied on the ground that the hospital charged an amount in excess of the approved rates, in a case where the patient is referred to such hospital.
Tags : DELHI HIGH COURT MEDICAL REIMBURSEMENT APPROVED RATES
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