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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(iii) in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Rules, 1960

(iii)The forms shall not be accepted unless filled up in bold clear and eligible hand writing. The parties shall sign the form in the left bottom corner and will be responsible for the accuracy of the information entered in the forms.