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[Cites 0, Cited by 0] [Section 126(7)] [Section 126] [Entire Act]

State of Rajasthan - Subsection

Section 126(7)(ii) in The Manual of Departmental Orders

(ii)Where the reporting officer has recorded adverse entries, the reviewing officer may discuss with the reporting officer such entries and (a) may countersign the report including the adverse entries or (b) modify or expunge the adverse entries after observing all formalities as specified in the State Government in instructions on the subject.