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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(2)The memorandum of appeal shall contain full facts of the case and shall be accompanied with attested copy of order appealed against and other relevant documents in support of the appeal.