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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(iv) in Rules of Admission to Ayurvedic Colleges in Rajasthan, 1991

(iv)Candidate is a Son/daughter of a permanent employee of Indian Defence Service and the employee is either of Rajasthan origin irrespective of his place of posting or is posted in Rajasthan at the time of last date of the application for admission provided that in case of Defence Personnel from the Rajasthan origin, a certificate has to be submitted by them from the employer to the effect that his State of origin is Rajasthan at the time of his entry into service.