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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(4)(ii) in The Rajasthan Municipalities (Class IV Service) Rules, 1964

(ii)In case of employees who were getting D.A. at higher rates than those prevailing in Rajasthan for similar posts, the difference will be amalgamated in the pay of such employees as personal pay to be merged in future annual increments.