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 30] [Entire Act] State of Rajasthan - Subsection Section 30(2) in The Rajasthan District Courts Ministerial Establishment Rules, 1986 (2)A probationer reverted or removed from service during or at the end of the period of probation under sub rule (1) shall not be entitled to any compensation.
