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 287] [Entire Act] State of Rajasthan - Subsection Section 287(2) in Rajasthan Panchayati Raj Rules, 1996 (2)A probationer reverted or removed from service during or at the end of the period of probation under Sub-rule (1) shall not be entitled to any compensation.
