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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(3)The select list, unless the Governor in consultation with the High Court otherwise decides, shall remain ordinarily in force for one year from the date of its approval by the Government under Sub-rule (1).