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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(ii) in Uttaranchal Higher Judicial Service Rules, 2004

(ii)All the candidates, whose names are in the list finalized by the Chief Justice or Committee constituted by the Chief Justice in the ratio of 1:3, shall appear in the written examination and the syllabus of the examination shall be as per Appendix "C" of the rules.