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 15] [Entire Act] State of Uttarakhand - Subsection Section 15(ii) in Uttaranchal Judicial Service Rules, 2005 (ii)No candidates shall be admitted to the examination unless he holds a certificate of admission issued by the Commission.
