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[Cites 0, Cited by 0] [Section 8G] [Entire Act]

State of Rajasthan - Subsection

Section 8G(1) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(1)The Commission shall submit an annual report to the State Government and may at any time submit special reports on any matter which, in its opinion, is of such urgency or importance that it should not be deferred till submission of the annual report.