Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996

(1)Subject to the provisions of Rule 25, the medical examination in the case of an applicant referred to in clause(c) of sub-rule(1) of Rule 20 shall take place after the expiry of a period of not less than one year from the date of the first medical examination.