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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(4) in Rajasthan Forest Subordinate Service Rules, 2015

(4)The Commission may take steps to rectify such mistakes as are detected on re-totaling of the marks in pursuance of the provisions of sub-rule (3). If as a result of such rectification, the Commission discovers that the candidate becomes eligible for selection, such fact shall be immediately and in any case not later than 40 days from the announcement of the result reported to the Government and to that extent the recommendation of the Commission made under sub-rule (2) shall stand pro tanto modified.