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 330] [Entire Act] State of Rajasthan - Subsection Section 330(2) in Rajasthan Municipalities Act, 2009 (2)The State Government shall lay down the terms and conditions on which appointments shall be made by transfer or deputation from a State Service.
