Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Rajasthan - Subsection Section 11(iii) in The Rajasthan Administrative Service Rules, 1954 (iii)that in all of the above cases, the upper age limit for a candidate of Scheduled Caste or of a Scheduled Tribe shall be deemed to have been raised further by five years;
