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[Cites 0, Cited by 0] [Section 273(4)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(4)(f) in Rajasthan Land Revenue (Land Records) Rules, 1957

(f)notwithstanding anything contrary-contained in these Rules in the case of person serving in connection with the affairs of the state in substantive capacity, the upper age limit shall be [42 years] [Substituted '40 years' by Notification No. G.S.R. 67, dated 29.12.2006 (w.e.f. 23.1.1958).] recruitment to posts filled in by competitive examination: