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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(iii) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(iii)The upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of an exprisoner who was not overage before his conviction and was eligible for appointment under these Rules and Regulations;