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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(1) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

(1)Subject to the provisions of sub-rule (2), the appointing authority shall make appointments by taking the name of candidate in the order in which they stand in the lists prepared under Rules 19, 20 and 23, as the case may be.