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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in Inspector Class III, Prohibition and Excise, Competitive Examination Rules, 2012

(1)A candidate who desires to have his marks of preliminary examination rechecked, may apply to the Board alongwith such fees as may be fixed by the Board within a period of thirty day from the date of declaration of result of the preliminary examination.