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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(d) in The U.P. Basic Education Provident Fund Rules, 1975

(d)"employee" means every teacher, officer and other employee appointed by the Board under sub-section (1) of Section 6 or transferred to the Board under sub-section (1) of Section 9 of the Act;