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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(e) in The Rajasthan Judicial Service Rules, 1955

(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka, East African countries of Kenya, Uganda and United Republic of Tenzania (formerly Tanganyaka and Zanzibar) Zambia, Malawi, Zaire and Ethopia, with the intention of permanently settling in India: