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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(5) in Rajasthan Para-medical Council Rules, 2014

(5)Every candidate filing nomination shall be required to submit an affidavit to the effect that no criminal case is pending against him in any court of law. If any enquiry pending against him before any authority of the Government, than details of such pending enquiry shall also be stated in the like manner.