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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(1)(ii) in Assam Judicial Service Rules, 2003

(ii)unless he is certified by the medical authority specified by the High Court for the purpose that he is medically fit to discharge the duties of the post to which he is selected for appointment.