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State of Uttarakhand - Section

Section 16 in Rules of the Court, 1952

16. Decision of the reports of the [Administrative] [Added by Notification No. C-1572 J.R. (S)/VIII-C-151, dated 1.8.1994, published in U.P. Gazette (Extraordinary), Part 4 (Ka), dated 1.8.1994.] Judge including annual confidential remarks recorded by him in respect of an officer in his charge.