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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(iii) in Uttaranchal Higher Judicial Service Rules, 2004

(iii)That keeping in view the number of vacancies as list of vacancies shall be prepared by the committee on the basis of written examination for viva-voce. Normally candidates thrice the number of vacancies should be called for viva-voce.