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[Cites 0, Cited by 0] [Section 25B] [Entire Act]

State of Rajasthan - Subsection

Section 25B(4) in The Rajasthan Accounts Service Rules, 1954

(4)No married candidate shall be eligible for appointment to the Service if he/she had at the time of his/her marriage accepted any dowry;Explanation.- For the purpose of this rule, 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).