Section 39(3) in The U.P. Judicial Service Rules, 2001
(3)Law : Paper I - Substantive Law. - The questions set will be restricted to the field covered by-The Law of Contracts ; the Law of Partnership ; the Law concerning easements and torts ; the law relating to transfer of property, including the principles of equity, specifically applicable thereto, the principles of equity, with special reference to the Law of Trust and Specific Relief. Hindu Law and Mohammedan Law.
