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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1)(ii) in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

(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.