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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(e) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(e)"public authority" means the State Government and its deployments and includes any authority or body or institution established or constituted by or under any law made by the State Legislature and power controlled or substantially financed directly or indirectly by the funds provided by the Stale Government.