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 6] [Entire Act] State of Rajasthan - Subsection Section 6(2) in The Rajasthan Judicial Service Rules, 1955 (2)The permanent strength of the Service and of each class of posts therein shall, until orders varying the same have been passed under sub-rule (1), be as specified in Schedule I.
