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State of Rajasthan - Section

Section 11 in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976

11. Special provision in respect of pending cases.

- Notwithstanding anything contained in this Act, all cases in respect of a service matter pending in any Civil Court on the date on which this Act comes into force shall be continued to be heard and decided by that Court as if this Act had not been passed.