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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan Civil Services (Conduct) Rules, 1971

(2)Where any sanction has been accorded under sub-rule (1), no government servant giving such evidence shall criticise the policy or any sanction of the State Government or of the Central Government or of the Government of any other State.