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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(2)The opinion given by the representative of the High Court with regard to the suitability of candidates shall not be disregarded unless there are strong and cogent reasons to be recorded in writing for not accepting the opinion.