Section 2(d1) in The U.P. Public Services (Reservation For Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993
(d1)[ "Group A post" or "Group B Post" means the post specified as such by the State Government from time to time] [Inserted by U.P. Act No. 29 of 1999 (w.e.f. 21.05.1999).]
