Section 39(6)(ii) in The U.P. Judicial Service Rules, 2001

[Cites 0, Cited by 0] [Section 39(6)] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(6)(ii) in The U.P. Judicial Service Rules, 2001

(ii)The Commission reserve the right to refuse to call for interview any candidate who has not obtained such marks in the Law Papers as to justify such refusal.

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State of Uttar Pradesh - Subsection

Section 39(6)(ii) in The U.P. Judicial Service Rules, 2001