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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Animal Husbandry Service Rules, 1963

(2)that nothing in these Rules shall preclude the Government from appointing officers previously in the employment of pro-reorganisation Slates of Ajmer, Bombay, and Madhya-Bharat to suitable posts in the Schedule in accordance with the % "directions" governing the integration of their services.