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

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(3)The provisions of the Rajasthan General Clauses Act, 1955 (Act No. 8 of i955) shall mutatis mutandis apply, as far as may be to these rules in the same manner as they apply to an Act passed by the Rajasthan State Legislature.