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 14(2)] [Section 14] [Entire Act] State of Uttarakhand - Subsection Section 14(2)(iii) in Uttaranchal Judicial Service Rules, 2005 (iii)The marks obtained in the preliminary examination will not be counted for determining the final order of merit;