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[Cites 0, Cited by 0] [Section 4A(5)] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4A(5)(b) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(b)A reference of claim other than that referred to in clause (a) may be heard and finally decided by a Bench consisting of a single member.