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

State of Rajasthan - Subsection

Section 2(e) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(e)any other body established by the State Government of a society registered under any law relating to the registration of societies for the time being in force and receiving funds from the State Government either fully or partly for its maintenance, or any educational institution whether registered or not but receiving aid from the State Government.