Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(3) in The Rajasthan Police Service Rules, 1954

(3)No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination unless the candidate is not admitted to the examination by the Commission. In the latter case a deduction of Rs. 5/- shall be made from the amount before the refund is made.