Section 3 in The U.P. Higher Judicial Service Rules, 1975

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State of Uttar Pradesh - Section

Section 3 in The U.P. Higher Judicial Service Rules, 1975

3. Definitions.

- In these rules unless the context otherwise requires-

(a)"Constitution" means the Constitution of India;

(b)"Governor" and "Government" means respectively the Governor and Government of Uttar Pradesh;

(c)"The Service" means the Uttar Pradesh Higher Judicial Service;

(d)"Court" means the High Court of Judicature at Allahabad.