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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(6)(b) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(b)such Assessor has retired from Government service and has been simultaneously re-employed in the post from which he retired.