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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(b) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(b)he has attained minimum age of 21 years (18 years for class IV posts) and has not attained maximum age of 30 years on the first day of January of the following year in which applications for appointment are invited :