Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(i) in The Rajasthan District Courts Ministerial Establishment Rules, 1986 (i)the upper age limit shall be relaxed by 5 years in the case of a member of Scheduled Caste and the Scheduled Tribe.
