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 30(4)] [Section 30] [Entire Act] State of Rajasthan - Subsection Section 30(4)(iii) in Rajasthan Petroleum State and Subordinate Service Rules, 2012 (iii)while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.