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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(d) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954

(d)If he is subsequently absorbed the whole of the period of notice of discharge or such part of it during which he was not required to serve, will be treated as duty and remainder as leave without pay not amounting to interruption of service.