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 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(3) in The U.P. Higher Judicial Service Rules, 1975 (3)The District Judge shall forward to the Court all applications received by him along with his own estimate of each candidate's character and fitness for appointment to the Service.
