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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(2)A memorandum of appeal sent by post under sub-rule (1) shall be deemed to have been presented to the Registrar on the date of its receipt in the office of the Tribunal at its head-quarters.