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

State of Uttar Pradesh - Subsection

Section 3(h) in The U.P. State Government Servants Confirmation Rules, 1991

(h)"Prescribed" means prescribed by the rules made by the Governor under the proviso to Article 309 of the Constitution or by executive instructions issued by the Government in respect of a particular service;