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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(iii) in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969

(iii)"District probation & Social Welfare Officers", shall mean an officer of Social Welfare Department appointment for the welfare of Scheduled Castes and Scheduled Tribes and for probation work under probation of Offenders Act, 1958.