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

State of Uttar Pradesh - Subsection

Section 5(2) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(2)The Tribunal shall decide every reference expeditiously and ordinarily, every case shall be decided by it on the basis of perusal of documents and representations, and of [oral or written argument] [Substituted by section 4 of U.P. Act no 13 of 1985.], if any.