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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(10) in Uttaranchal Amendments of the Rules of the Court, 1952

(10)Deciding representations of the Judicial Officers of the Subordinate Courts made within one month from the date of communication to them of the Adverse Remarks, if any, by the District Judge concerned.