Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Rajasthan - Subsection Section 4(1) in The Rajasthan Municipalities (Class IV Service) Rules, 1964 (1)All persons holding appointments to the different categories of Class IV posts on 17-10-1959 shall be deemed to have been substantively appointed thereto.
