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

State of Uttarakhand - Subsection

Section 25A(ii) in Uttaranchal Higher Judicial Service Rules, 2004

(ii)Whether a member of the service should be retired in public interest under sub-rule (i) shall be considered at least three times, that is when he is about to attain the age of 50 years, 55 years and 58 years: