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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(b) in The Rajasthan Judicial Service Rules, 1955

(b)in the case of his appointment under rule 42, during the period of his temporary appointment be entitled to draw his pay at such rate in the ordinary time scale of the Service as would but for his appointment under this part, be admissible to him as member of the Rajasthan Administrative Service.