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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4)(iii) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(iii)in case of offence committed by officer/official posted in Government Secretariat, the concerned Dy. Secretary to Government Department of Personnel: