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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(1) in Uttaranchal Judicial Service Rules, 2005

(1)Every officer appointed to the Service as Civil Judge (Junior Division) shall be required to undergo legal training during the period of probation, for such period as may be prescribed by the Uttaranchal High Court.