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[Cites 0, Cited by 0] [Section 277B] [Entire Act]

State of Rajasthan - Subsection

Section 277B(vii) in Rajasthan Panchayati Raj Rules, 1996

(vii)no claim for the refund of the fee shall be entertained nor the fee shall be held in reserve for any other examination except when the advertisement is cancelled by the Rajasthan Subordinate and Ministerial Services Selection Board because of withdrawal of requisition by the Commissioner, Panchayati Raj or for any other reason in which case the amount shall be refunded :