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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(iv) in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985

(iv)"Employee" means a person in whole time service of a co-operative society, but does not include a person in part-time service or a casual worker of a co-operative society;