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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(g) in The Rajasthan Judicial Service Rules, 2010

(g)"Member of the Service" means a person appointed substantively to a post in the service under the provisions of these Rules or orders made under the Rules repealed by these Rules and includes a person placed on probation;