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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4)(vi) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(vi)notwithstanding anything contained in clause (i), (ii), (iii), (iv) and (v), in case of offence committed by an IAS/IPS/IFS Officer, the Secretary to Government Department of Personnel: