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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(7) in The U.P. Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994

(7)If, on the date of commencement of this Act, reservation was in force under Government Orders for appointment to posts to be filled by promotion, such Government Orders shall continue to be applicable till they are modified or revoked.