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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(b) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

(b)Age for the purpose of these Regulations shall be computed from the date of birth as given in the Matriculation/Higher Secondary Certificates and/or other School Leaving Certificates. Other evidence in proof of age shall be considered only if the appointing authority is satisfied that in the particular circumstances, Higher Secondary, Matriculation and/or School Leaving Certificate are not available.