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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(4) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(4)
(a)The second appellate authority may order the designated officer to provide the service within such period as he may specify or may reject the appeal.
(b)Along with the order to provide service, the second appellate authority may impose a penalty according to the provision of section 7.