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 32A] [Entire Act] State of Rajasthan - Subsection Section 32A(ii) in The Rajasthan Administrative Service Rules, 1954 (ii)the total Service reckoned from the deemed date of their appointment is not less than the period of Service required for promotion to higher posts.
