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 164] [Entire Act] State of Rajasthan - Subsection Section 164(3) in Rajasthan Civil Services (Pension) Rules, 1996 (3)During the period of leave, re-employed pensioners shall draw leave salary based on the pay drawn by them exclusive of the pension.
