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[Cites 0, Cited by 0] [Section 35(6)] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(6)(ii) in Uttaranchal Judicial Service Rules, 2005

(ii)The Commission reserve the right to refuse to call for viva voce and candidate who has not obtained such marks in the Law Papers as to justify such refusal.