Section 4(1)(iii) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

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State of Rajasthan - Subsection

Section 4(1)(iii) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

(iii)He has taken admission to an educational institution, recognised by an University established by law in Rajasthan and in case of technical degree course in any University established by law in India; and

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State of Rajasthan - Subsection

Section 4(1)(iii) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962