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[Cites 0, Cited by 0] [Section 408] [Entire Act]

State of Odisha - Subsection

Section 408(1) in Orissa Municipal Rules, 1953

(1)The minimum and maximum age limit for entry into any service under a Municipality shall be the same as respectively applicable to its counter part under the State Government from time to time :Provided that for appointment of persons trained in Medical, Engineering of other technical line, on part time basis, the maximum age limit shall be fifty years.