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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Rajasthan - Subsection

Section 265(vi) in Rajasthan Panchayati Raj Rules, 1996

(vi)the upper age limit mentioned above shall apply in the case of an ex-prisoner, who had served under the Panchayat Samitis and Zila Parishads on a substantive basis on any post before his conviction and was eligible for appointment under these rules,