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Bom HC: Pensioner Not Entitled to Reimbursement Beyond CGHS Rates When No Referral Memo Obtained - (28 Jun 2023)

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Bombay High Court has held that Central Government pensioners cannot obtain medical reimbursement beyond Central Government Health Scheme (CGHS) rates when no referral memo has been obtained by the retired employee.

Tags : BOMBAY HIGH COURT   MEDICAL REIMBURSEMENT   CGHS RATES  

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