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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Uttar Pradesh - Subsection

Section 254(3) in The U.P. Co-operative Societies Rules, 1968

(3)A person on appointment in the Tribunal as the Chairman or a member shall be entitled to such leave and connected benefits as are admissible to Group 'A' Officer of the State Government.