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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3)(d) in The Rajasthan Medical Rules, 1957

(d)The declaration in this case may be made either in the presence of the candidates or their representatives if present or merely by notification in the Rajasthan Gazette under rule 25.