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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(xii) in Surveyor, Class III, Forest Department (Competitive Examination) Rules, 2013

(xii)Violating any of the instructions issued to the candidates along with his admission certificate permitting him to take the examination, shall, in addition to rendering himself liable to criminal prosecution, be liable-