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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(ii) in The Rajasthan Administrative Service Rules, 1954

(ii)the Government may leave unfilled or hold in abeyance or allow to lapse any such posts, permanent or temporary from time to time without thereby entitling any person to any compensation.]