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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1)(a) in Rajasthan Civil Services (Conduct) Rules, 1971

(a)the immovable property inherited by him or owned or acquired by him on lease or mortgage, either in his own name or in the name of any member of his family or in the name of any other person;