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

State of Rajasthan - Subsection

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

(vii)that the upper age-limit mentioned above shall not apply in the case of an Ex-prisoners who had served under the Government on a substantive basis on any post before conviction;