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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4)(i) in Rajasthan Civil Services (Conduct) Rules, 1971

(i)No Government servant shall, save in the ordinary course of business with a Bank or a firm of standing duly authorised to conduct banking business, either himself or through any member of his family or any other person acting on his behalf -