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] [Entire Act] State of Rajasthan - Section Section 25 in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955 25. Appointments. - Appointment to the Service shall be made by the Registrar, on occurrence of vacancies in the Service, in the manner prescribed in rule 24.
