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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1)(ii) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(ii)any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.