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

State of Rajasthan - Subsection

Section 3(f) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

(f)"Scholar" means the Government servant belonging to Scheduled Castes/Scheduled Tribes pursuing higher studies under these rules: and