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[Cites 0, Cited by 0] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(7) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

(7)An order of suspension made or deemed to have been made under sub-rules (1)or (2) of this rule shall not be valid after a period of ninety days unless it isextended after review, for a further period before the expiry of ninety days.