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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(1)The commission may order re-totalling of the marks obtained by a candidate during such period as may be decided by the Commission in their discretion on payment of such fee as may be fixed by the Commission, from time to time, but evaluation of the answer paper shall not be re-examined.