Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] NCT Delhi - Subsection Section 14(2) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012 (2)The inclusion of the name of a candidate, in any of the two lists published under rule 13, shall not confer on him any right of appointment.
