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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(5) in Rajasthan Civil Services (Conduct) Rules, 1971

(5)Every Government servant shall report within a period of one month to the authority prescribed in explanation (2) under rule 21, every loan advance or received by him, whether in his own name or in the name of his family, if the amount of such loan exceeds. Rs.5,000.