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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(2)(e) in Rajasthan Civil Services (Pension) Rules, 1996

(e)subject to the provisions of clauses (c) and (d), anything done or any action taken under the old rule shall be deemed to have been done or taken under the corresponding provisions of these rules.