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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(ix) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

(ix)Letter of Acceptance. - Every person to whom a letter of appointment has been issued shall confirm in writing and in a form as may be prescribed his acceptance of the offer within the prescribed time limit as stipulated in the aforesaid letter of appointment.