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EBC’s Master Guide to Judicial Services Examination For All States now out

EBC’s comprehensive Guide for Judicial Services Examination conducted by State Public Service Commissions/High Courts. This Guide has been prepared based on the examination patterns over a period of time.

The following are some of the unique features of this Guide:

Authoritative commentary on each subject.

Includes latest case law and statutory amendments, viz. Specific Relief (Amendment) Act, 2018; Criminal Law (Amendment) Act, 2018; Negotiable Instruments (Amendment) Act, 2018; Triple Talaq decision and Muslim Women (Protection of Rights on Marriage) Ordinance, 2018; decisions declaring Sections 377, 497 IPC and Section 198 CrPC unconstitutional, etc.

More than 5000 exams styled MCQs along with answers.

Covers all the relevant subjects for Judicial Services Examinations.

This Guide covers the following subjects:

Constitution of India

Criminal Procedure Code       Civil Procedure Code

Evidence Act                           Penal Code (IPC)

Limitation Act                         Jurisprudence

International Organisations

Contract Act                           Specific Relief Act

Equity and Trusts

Hindu Law                              Muslim Law

Commercial Law

Law of Torts

Transfer of Property Act

Sale of Goods Act, Partnership Act, LLP Act, Negotiable Instruments Act

Also included are additional learning resources on www.ebcexplorer.com :

Periodic UpdatesTM.

Useful LinksTM to get access to a compilation of additional resources.

Discussion ForumTM and SCC Online® Blog.

This Guide is indispensable for aspirants of Judicial Services Examinations. Moreover, this Guide may also be referred to for CLAT Exams conducted every year for entrance to the LL.M. programme and for AIBE, APO exams etc. Buy your copy here.

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