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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(1) in The Rajasthan Judicial Service Rules, 2010

(1)While submitting application, candidate shall furnish particulars of 10 Judgments of the preceding seven years in which he has argued personally. He shall produce such judgments at the time of interview also.