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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(4) in The U. P. Industrial Area Development Act, 1976

(4)Suitability of officer or employee absorbed provisionally, for final absorption in an Industrial Development Authorities Centralised Service, shall be examined in the manner prescribed and if found suitable he shall be absorbed finally.