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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4A(6) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(6)Where the members of a Bench consisting of two members are unable to agree, the mater shall be referred to another member nominated by the Chairman and the decision of such other member shall be final and operative.