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

State of Rajasthan - Subsection

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

(ix)[ If a candidate would have been entitled in respect of his/her age for direct recruitment in any year in which no such recruitment was held, he/she shall be eligible in the next following recruitment, if he/she is not overage by more than 3 years.] [Added vide notification dated 23.09.2008.]