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(ii) in The Rajasthan Police Service Rules, 1954 (ii)leave unfilled or hold in abeyance or allow to lapse any such post, permanent or temporary , from time to time, without thereby entitling any person to any compensation.
