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[Cites 0, Cited by 0] [Section 273(4)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(4)(viii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(viii)No married candidate shall be eligible for appointment to the service if he/she had the time of his/her marriage accepted any dowry.