Section 3(3)(c) in Uttar Pradesh Public Service (Tribunals) Act, 1976

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State of Uttar Pradesh - Subsection

Section 3(3)(c) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(c)has been a member of the Indian Administrative Service who has held the post of a Secretary to the Government of India or any other post under the Central or the State Government equivalent thereto, and has adequate experience in dispensation of justice.

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State of Uttar Pradesh - Subsection

Section 3(3)(c) in Uttar Pradesh Public Service (Tribunals) Act, 1976