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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2)(iii) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948

(iii)The manner in which and the persons who may be appointed to be officers of the Pradeshik Armed Constabulary.