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

State of Rajasthan - Subsection

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

(v)the upper age limit for persons serving in connection with the affairs of the State, Panachyat Samities and Zila Parishads and in the State Public Sector Undertaking/Corporation in substantive capacity shall be 40 years;