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State of Rajasthan - Section

Section 4 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011

4. Interpretation.

- Unless the context otherwise requires the Rajasthan General Clauses Act, 1955 (Rajasthan Act No. VIII of 1955) shall apply for the interpretation of these rules, as it applies for the interpretation of a Rajasthan Act.