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

State of Rajasthan - Subsection

Section 10(i) in The Rajasthan Judicial Service Rules, 1955

(i)That barring the first examination to be held under the provisions of these rules, if a candidate would have been entitled in respect of his age to appear at an examination in any year in which no such examination was held he shall be deemed to be entitled in respect of his age to appear at the next following examination;