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State of Rajasthan - Section

Section 10 in Rajasthan Armed Constabulary Act, 1950

10. Reversion.

- The [Inspector General] [Substituted by section 8-ibid 14 of.] may notwithstanding anything contained in section 9, at anytime revert to the Rajasthan Police an officer of the Rajasthan Armed Constabulary who has been [seconded] [Substituted by section 8-ibid 14 of.] from the [Rajasthan Police] [Substituted by section 8-ibid 14 of.].