Section 3(8)(a) in Uttar Pradesh Public Service (Tribunals) Act, 1976

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

(a)[ in the case of Chairman or Vice-Chairman, the age of sixty-seven years, and [Substituted by section 3 of Uttarakhand Act no 34 of 2013.]

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