Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Rajasthan - Subsection Section 8(1) in Rajasthan High Court Staff Service Rules, 2002 (1)the upper age limit shall be relaxed by five years in the case of the member of the Scheduled Caste or Scheduled Tribe or Other Backward Class or Women candidates;
