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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(iii) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(iii)in the case of other ex-prisoner, the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him if he was not over age before his conviction and was eligible for appointment under these rules;