Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act] State of Uttarakhand - Subsection Section 25(4)(b) in Uttaranchal Judicial Service Rules, 2005 (b)Evaluation of the ACRs for the last 5 years - 75 marks The marking pattern for evaluation of ACRs shall be as follows-