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State of Tamilnadu - Section

Section 6 in The Madurai City Municipal Corporation Class I Service Rules, 1981

6. Age.

- No person shall be eligible for appointment to the posts in the service by direct recruitment if he has completed or will complete 32 years of age on the first day of July of the year in which the said selection for appointment is made:Provided that this age limit shall not apply to a person who entered the Government or the Corporation Service before that age.