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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(3)(b) in The Rajasthan Police Act, 2007

(b)an employee of a local body, or any other institution owned or controlled substantially by the Central or State Government subject to the prior approval of his head of Office for such enlistment.