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State of Rajasthan - Section

Section 293 in Rajasthan Land Revenue (Land Records) Rules, 1957

293.

Board of Revenue shall prepare a list of the candidates and names of all candidates who have secured the qualifying marks prescribed under Rules 292 arranged in the order of merit on the basis of the aggregate marks obtained by each candidate and the Board of Revenue shall make admissions to the School out of the list in the same order, in accordance with the number of vacancies available.