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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(2)The designated officer on receipt of an application under sub-section (1) shall, within the stipulated time limit either provide the service or reject the application and in case of rejection of the application shall record the reasons in writing and inform the applicant.