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[Cites 0, Cited by 0] [Section 8G] [Entire Act]

State of Rajasthan - Subsection

Section 8G(2) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(2)The State Government shall cause the annual and special reports of the Commission to be laid before House of the State Legislature, along with a memorandum of action taken or proposed to be taken on the recommendation of the Commission and the reasons for non-acceptance of the recommendations, if any.]