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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5) in Assistant Inspector of Motor Vehicles Class III (Departmental Examination) Rules, 2015

(5)The Board shall admit the candidate to the examination on the strength of the certificate issued by the Commissionerate of Transport, Gujarat State, that he is eligible to appear at such examination:Provided that the Commissionerate of Transport, Gujarat State, may condone the failure on the part of the person to give intimation referred to in sub-rule (3), and the consequences arising there from if it is satisfied that the person had failed to give the intimation within time for reasons beyond his control.