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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(6) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

(6)[ The promotion Board shall consider the adhoc promotions made by the Board prior to 5-12-1995 and decide each case on the basis of merit.] [Inserted by Dated 4-5-1999, Published in Rajasthan Rajpatra, Part 6(ka) Extraordinary dated 7-5-1999, Page 37]|}