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

State of Uttar Pradesh - Subsection

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

(4)The jurisdiction, powers and authority of the Tribunal may be exercised by any such bench and anything done by any such Bench in exercise of such jurisdiction, power or authority shall be deemed to have been done by the Tribunal.