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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(6) in The Family Courts (Rajasthan) Rules, 1991

(6)The pension of a person appointed otherwise than from the in service members of the Rajasthan Higher Judicial Service or other service shall be a sum of Rs. 7,200/- per annum for each completed year of service subject to a maximum of Rs. 24,000/- per annum.