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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(4) in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978

(4)The merit list shall be prepared on the basis of the aggregate marks obtained in the written examination and the interview. If two candidates obtain equal marks, the candidate who gets higher marks in the written examination will be placed higher. The list shall hold good for one year or until the next selection whichever is earlier.