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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(a) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(a)the upper age limit shall be relaxed up to 45 years in case a dependent of a member of Armed Forces who died or was permanently incapacitated during the period from 1.01.71 to 31.03.99 applies for appointment within one year of the commencement of these rules.