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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(i) in The U.P. Employees State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service Rules, 1995

(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation; or