Section 3(1)(iii) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

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State of Rajasthan - Subsection

Section 3(1)(iii) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(iii)"Appellant" means a Government servant who is entitled under the Act to file an appeal and in case of death of such Government servant his legal representative;

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State of Rajasthan - Subsection

Section 3(1)(iii) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976