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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in The Rajasthan Judicial Service Rules, 2010

(1)No person shall be appointed as a member of the Service unless he is in good mental and bodily health and free from any defect likely to interfere with the efficient performance of his duties as a member of the service.