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P&H HC: Standards will Dilute if No Minimum Marks Prescribed in Judiciary Exams - (19 Mar 2025)

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Punjab and Haryana High Court has stated that it is imperative that only persons with a prescribed minimum of said qualities/capacities should be selected in judiciary exams, as otherwise the standard of judiciary would get diluted and sub-standard candidates may get selected.

Tags : P&H HIGH COURT   JUDICIARY EXAMS   MINIMUM MARKS  

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