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State of Rajasthan - Section

Section 35 in The Rajasthan District Courts Ministerial Establishment Rules, 1986

35. Representation.

- Any persons aggrieved by an order of the District & Sessions Judge relating to seniority or compulsory retirement under sub-rule (2) of Rule 244 of the Rajasthan Service Rules may within a period of three months make a representation to the High Court.