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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2) in The Rajasthan Judicial Service Rules, 2010

(2)No claim for the refund of the examination fee shall be entertained nor the fee shall be held in reserve for any other examination unless the candidate is not admitted to the examination by the Court.