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

State of Rajasthan - Subsection

Section 21(ii) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(ii)In case the person summoned can not be found or refuses to sign the acknowledgment, by affixing a copy thereof to some conspicuous part of his usual or last known place of his residence or publication of the summons in the newspapers, at the cost of the appellants :