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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(6) in The U.P. Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994

(6)If a person belonging to any of the categories mentioned in subsection (1) gets selected on the basis of merit in an open competition with general candidates, he shall not be adjusted against the vacancies reserved for such category under sub-section (1).