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

Union of India - Subsection

Section 5(3) in Ministry of Electronics and Information Technology, Stenographer, Limited Departmental Competitive Examination Rules, 2018

(3)The candidates for appointment against the available vacancies shall be considered in the order in which their names appear in the merit list prepared under sub-rule (1).