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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in The Punjab Homoeopathic Practitioners Regulations, 1974

(2)In the case of candidates belonging to Scheduled Castes, Scheduled Tribes and Backward Classes, the upper age limit shall be such as may be fixed by the Punjab Government from time to time in respect of recruitment to services under the Government.