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 10] [Entire Act] State of Rajasthan - Subsection Section 10(vi) in The Rajasthan Judicial Service Rules, 1955 (vi)[that the upper age limit for the political sufferer shall be 40 years till the 31st December, 1964.] [Added vide Notification No.F.1 (16) Apptts. A-II/62 dated 31-5-1963.]
