Section 35(3) in Uttaranchal Judicial Service Rules, 2005
(3)Law-Paper I-Substantive Law-The questions set will be restricted to the field covered by-The Law of Contracts; the Law of partnership; the Law concerning easements and torts; the Law relating to transfer of property, including the principles of equity specially applicable thereto; the principles of equity, with special reference to the Law of Trust and specific relief. Hindu Law and Mohammedan Law.
