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State of Rajasthan - Section

Section 35 in Rajasthan Para-medical Council Rules, 2014

35. Note of decent by registrar.

- The Registrar shall put a note of decent on the decision taken by the Council and send it to the State Government for decision, if he/she feels that the decision taken by the Council is contrary to the financial rules and provisions of the Act and prevailing laws or against the interest of the council.