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

State of Rajasthan - Subsection

Section 10(viii) in The Rajasthan Subordinate Accounts Service Rules, 1963

(viii)that the upper age limit mentioned above shall be relaxable by a period equal to the term of imprisonment served in the case of Ex-prisoner who was not overage before his conviction;