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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(4) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(4)A subscriber may at any time, cancel a nomination by sending a notice in writing to the Secretary of the Institution provided that the subscriber shall, alongwith such notice send a fresh nomination made in accordance with the provisions of this rule.