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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(ii) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(ii)where the appellant, for reasons beyond his control, is not in a position to furnish a duly certified copy or a photo-stat copy of the order under item (i) above the appeal shall be accompanied by an affidavit stating the reasons therefor.