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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(a) in The Gujarat Civil Services Tribunal Act, 1972

(a)"law" means any law regulating the recruitment and conditions of service of persons appointed to Civil services and posts under the State or to panchayat Service and matters connected therewith and includes any notification order rule regulation or instruction or direction issued or followed for such purpose;