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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976

(1)The Government may, by notification in the Official Gazette, constitute from time to time, one or more Tribunals as it may consider necessary. Each of such Tribunals shall be called the Rajasthan Civil Services Appellate Tribunal.