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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2)(a) in THE UTTAR PRADESH REORGANISATION ACT, 2000

(a)if he is deemed to have been allocated to any State under section 73, shall be deemed to have been rendered in connection with the affairs of that State;