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[Cites 0, Cited by 0] [Section 577(4)] [Section 577] [Entire Act]

State of Uttar Pradesh - Subsection

Section 577(4)(g) in Uttar Pradesh Municipal Corporation Act, 1959

(g)the service rendered by the officers and servants referred to in clause (e) before the appointed day shall be deemed to be service rendered in the service of the Corporation.