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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(ii) in Uttaranchal Higher Judicial Service Rules, 2004

(ii)That the Court or the Committee, as the case may be, may short list the candidates for selection test in the manner by Preliminary examination or in any other manner as it thinks fit.