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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(6) in The U.P. Water Supply and Sewerage Act, 1975

(6)Nothing in para 426 or para 436 of the Civil Service Regulations as applicable to Government servants under the rule making control of the State Government in relation to retrenchment or abolition of posts shall, except to the extent provided in this section, apply to any employee referred to in sub-section (1).