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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Rajasthan - Subsection

Section 265(vii) in Rajasthan Panchayati Raj Rules, 1996

(vii)the upper age limit mentioned above shall be relaxed by a period equal to the term of imprisonment served in the case of an ex-prisoner, who was not over-age before his conviction and was eligible for appointment under these rules.