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 7] [Entire Act] State of Rajasthan - Subsection Section 7(2) in The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955 (2)that the candidates recruited in accordance with proviso (1) shall be deemed to have been appointed by direct recruitment for purposes of all other rules.
