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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(1) in Rajasthan Civil Services (Pension) Rules, 1996

(1)When a Government servant's pay is intended partly to cover the expenses of his providing or keeping a horse, his pay must be taken only at what it would be if it was not intended to cover such expenses. When water-carrier's pay includes provision for a bullock his pay must be taken at what it would be if he was not required to keep a bullock.