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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(ii) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(ii)The upper age limit mentioned above shall not apply in the case of an exprisoner who had served under the Government on a substantive basis on any post before his conviction and was eligible for appointment under these Rules and Regulations;