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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(a) in The Rajasthan District Courts Ministerial Establishment Rules, 1986

(a)must have passed the Higher Secondary Examination in Arts or Science or Commerce of the, Rajasthan Board of Secondary Education or an Examination equivalent thereto recognised by the Government or any Higher Examination;