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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(iv) in The U.P. Public Services (Reservation For Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993

(iv)has been released from such service after a fixed specific period, but has not been released on his own request or has not been dismissed or, discharged on account of misconduct or inefficiency and has been granted gratuity;