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] [Entire Act] State of Rajasthan - Section Section 8 in The Rajasthan Judicial Service Rules, 1955 8. Number of vacancies to be filled. - Subject as aforesaid, the number of persons to be recruited at each recruitment shall be determined by the Rajpramukh in consultation with the court.
