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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(5) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(5)Every nomination made and every notice of cancellation given by a subscriber shall, to the extent that it is valid take effect, on the date on which it is received by the Secretary of the Institution.