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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(e) in Patna High Court Establishment (Appointment) Rules, 1997

(e)is not below 18 years of age and over 35 years of age on the 1st day of January of the year in which the process of recruitment is initiated: Provided that upper age limit for members of Scheduled Caste/Scheduled Tribe shall be relaxable by 5 years: