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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(2)Persons transferred from State Social Welfare Advisory Board to this Department and working on any of the post(s), included in the schedules, for a continuous period of 3 years, at the time of commencement of these Rules.