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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(7) in The University of Rajputana (Second Amendment) Act, 1950

(7)No person shall be appointed as a paper setter in any subject for an examination at which any of his near relations intends to appear in that year. Every paper setter shall, as soon as may be, after his appointment has been made; communicate to the Registrar, if any such relation intends so to appear.