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 6] [Entire Act] State of Rajasthan - Subsection Section 6(4) in The Rajasthan Judicial Service Rules, 1955 (4)The Governor may leave unfilled or hold in abeyance any post or any appointment to the Service for such time as he deems fit without thereby entitling any person to compensation.
