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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in Rajasthan Civil Services (Pension) Rules, 1996

(1)A Government servant who is dismissed, removed or compulsorily retired from service, but is reinstated on appeal or review, is entitled to count his past service as qualifying service.