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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(x) in The Rajasthan Police Service Rules, 1954

(x)that in the case of other ex-prisoner the upper age-limit mentioned above shall be relaxed by a period equal to the term of imprisonment served by him provided he was not overage before his conviction and was eligible for appointment under the Rules.