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(v) in The Rajasthan Municipal Service Rules, 1963 (v)that the upper age limit mentioned above shall not apply in the case of Ex-prisoners who had served under the Government on an substantive basis on any post before conviction;
