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State of Uttar Pradesh - Section

Section 13 in The U.P. Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994

13. Power to amend the Schedules. -

The State Government may, by notification, amend the Schedules and upon the publication of such notification in the Gazette, the Schedules shall be deemed to be amended accordingly.