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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(3) in Rajasthan Jails Subordinate Service Rules, 1998

(3)If as a result of such rectification the Commission discovers that the candidate becomes eligible for selection such fact shall be immediately and in any case not later than 40 days from the announcement of the result, reported to the Government and to that extent the recommendations of the Commission made under rule 30 shall stand protanto modified.