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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(j) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(j)"stipulated time limit" means the maximum time allowed to the designated officer for providing a service or to decide an appeal by the first appeal officer as notified under Section 3; and