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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(3) in The Goa Judicial Service Rules, 2005

(3)The decision of the recruiting authority as to the eligibility or otherwise of a candidate for admission to the written and viva voce examination shall be final. A candidate to whom certificate of admission has not been issued by the recruiting authority shall not be admitted for the examination.