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] [Entire Act] State of Rajasthan - Section Section 21 in RSWC Employees Pension Regulations, 1990 21. Interruption in service entails forfeiture of past service. - An interruption in the service of an employee entails forfeiture of his past service, except in the case of authorised leave of absence.
