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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Rajasthan - Subsection

Section 23A(1) in The Rajasthan Subordinate Accounts Service Rules, 1963

(1)The Commission may order re-totalling of the marks obtained by a candidate during such period as may be decided by the Commission in their discretion on payment of such fee as may be fixed by the Commission from time to time but evaluation of the answer paper shall not be re-examined.