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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)The service rendered by any such officer or servant under an aforesaid District Board or Antarim Zila Parishad shall for the purposes of leave, pension and grant of gratuity or allowance be deemed to be service rendered under the Zila Panchayat.