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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

(2)The upper age-limit shall be greater by 5 years in the case of the Scheduled Castes and Scheduled Tribes candidates. The upper age-limit may also be relaxed by the Board in favour of any candidate or class of candidates, if they consider this necessary in the public interest or in the interest of fair dealing.