Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Rajasthan - Subsection Section 26(2) in The Rajasthan Higher Judicial Service Rules, 1969 (2)An officer whose services are dispensed with during or at the end of the original or extended period of his probation under sub-rule (1) shall not be entitled to any compensation.
