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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4)(a) in Rajasthan Civil Services (Conduct) Rules, 1971

(a)lend or borrow money, as principal or agent, to or form any person with in the local limits of his authority or with whom he is likely to have official dealings or otherwise place himself under any pecuniary obligation to such person, or