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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in The U.P. Forest Service Rules, 1993

(2)A female candidate who has a result of test is found to be pregnant of twelve weeks duration or more should be declared temporarily unfill. She should be re-examined for fitness after six weeks from the date of confinement.