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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(i) in The Rajasthan Subordinate Co-Operative Service (Class II) Rules, 1955

(i)that in the case of a person employed in connection with the affairs of the State of Rajasthan in a substantive capacity or in temporary capacity continuously for two years or over, the upper age limit shall be 25 years: and