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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(vii) in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960

(vii)The provisions contained in Chapter 3 of the General Rules (Civil), 1952 shall, so far as may be applied for the summoning of witnesses and documents when the summons are to be issued to a soldier, sailor, airman or public servant.