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 14] [Entire Act] State of Rajasthan - Subsection Section 14(iv) in The Rajasthan District Courts Ministerial Establishment Rules, 1986 (iv)No Stenographer Grade-III shall be promoted as Stenographer Grade-II unless be passes a speed test as provided in these rules held by the Appointing Authority.
