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State of Uttar Pradesh - Section

Section 3 in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

3. Rescission of Articles 465 and 465-A of Civil Service Regulations.

- Articles 465 and 465-A of the Civil Service Regulation, as adopted for application in Uttar Pradesh are hereby rescinded except as respect things done or omitted to be done thereunder before the commencement of this Act.