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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(8) in Rajasthan Jails Subordinate Service Rules, 1998

(8)there shall be no age-limit in the case of widows and divorced women; andExplanation. - In the case of widow, she will have to furnish a certificate of death of her husband from the Competent Authority and in the case of divorce, she will have to furnish the proof of divorce;