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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(2)(ii) in Uttaranchal Judicial Service Rules, 2005

(ii)The Commission may prescribe the minimum qualifying standards and also the number of candidates to be selected therein who shall thus be eligible to appear in the main written examination in view of Rule 14;