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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(c) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(c)The penalty imposed by the second appellate authority under clause (a) or (b) would be recoverable from the salary of the designated officer: