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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttar Pradesh - Subsection

Section 59(3) in The U.P. Municipalities Act, 1916

(3)[ The salaries and conditions of service appertaining to such appointments shall be such as may be prescribed, and the provisions of Section 58, with such modifications as may be prescribed, shall apply to persons so appointed.] [Substituted by U.P. Act No. 26 of 1964.]