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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(viii) in The Rajasthan District Courts Ministerial Establishment Rules, 1986

(viii)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 conviction and was eligible for appointment under the Rules.