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] [Entire Act] State of Rajasthan - Section Section 25 in The Rajasthan Higher Judicial Service Rules, 1969 25. Probation. - All persons appointed to the service by direct recruitment under clause (ii) of rule 8 shall be placed on probation for a period of two years.
