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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(v) in Rules of Admission to M.B.B.S Course to Medical Colleges in Rajasthan, 1985

(v)He/She is a son/daughter of an Indian Defence/Central Government Service/Public Sector undertakings or Corporation of India employee of Rajasthan origin irrespective of his place of posting provided a certificate is submitted by the employee from the employer to his effect stating the state of origin and the home town as given by him at the time of his entry into service: