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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981

(1)The medical examination in the case of an applicant referred to in clause (b) of sub-rule (1) of rule 20 shall take place after the expiry of a period of not less than one year from the date of first medical examination.