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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(c) in RSWC Employees Pension Regulations, 1990

(c)The period of break in service between the date of dismissal, Removal or compulsory retirement, as the case may be, and the date of reinstatement and the period of suspension, (if any) shall not count unless regularised as duty or leave by specific order or reinstatement.