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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(i) in Rajasthan Land Revenue (Land Records) Rules, 1957

(i)a probationer trainee appointed to the service by direct recruitment shall be paid monthly fixed remuneration during the period of probation at such rate as may be fixed by the Government, from time to time.