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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in Rajasthan Forest Subordinate Service Rules, 2015

(2)No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination, except when the advertisement is cancelled for any reason by the Commission or officer authorised by the Principal Chief Conservator of Forests, as the case may be, in which case an amount of Rs. 10/- shall be deducted before the refund is made.