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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1) in The Rajasthan Judicial Service Rules, 1955

(1)The Governor shall appoint substantively to the Service all person who were on the 31st day of October, 1956 holding substantively in the Ajmer and Abu areas the post of a Subordinate Judge, or a Civil Judge.