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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(d) in The Rajasthan Judicial Service Rules, 1955

(d)"Member of the Service" means a person appointed in a substantive capacity to a post in the cadre of the Service under the provisions of these rules or of any rules or orders superseded by rules 2.