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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(v) in Rules of Admission to Ayurvedic Colleges in Rajasthan, 1986

(v)He/she is a son/daughter of an employee of Indian Defence/Central Government services/public sector undertakings or Corporations of Government of India employees or Rajasthan origin irrespective of his place of posting, provided a certificate is submitted by the employee from the employer to this effect stating that State of origin and the home town as given by him at the time of his entry to the Service: