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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(b) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954

(b)in the case of a Jagir Employee who has been absorbed in Government service, count as pensionable the period when such employee paid his contribution to the provident fund of the Thikana;