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 156] [Entire Act] State of Rajasthan - Subsection Section 156(1) in Rajasthan Civil Services (Pension) Rules, 1996 (1)The drawal DA. Other allowances and facilities, if allowed shall be admissible on the net Re-employment under Rule 151 after specific approval of Finance Department on case basis: -
