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

State of Rajasthan - Subsection

Section 9(x) in The Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1963

(x)that the upper age limit mentioned above shall not apply in the case of an ex-prisoner who had served under the Govt, on a substantive basis on any post before his conviction and was eligible for appointment under the Rules.