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

State of Rajasthan - Subsection

Section 20(3) in Rajasthan Civil Services (Conduct) Rules, 1971

(3)When such Government servant is not liable to dismissal otherwise than by or with the sanction of the Government, the matter must, if he is declared insolvent, and may, if a moiety of his salary is attached, be reported to Government.