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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3)(c) in Punjab Superior Judicial Service Rules, 2007

(c)twenty-five per cent of the posts shall be filled by direct appointment from amongst the eligible advocates on the basis of the written test and viva-voce, as conducted by the High Court.]