Legal Document View

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
[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1)(ii) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955

(ii)any period after such appointment during which a person has been on deputation on a corresponding or higher post shall count towards the period of probation.