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

State of Uttar Pradesh - Subsection

Section 3(1) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(1)As soon as may be after the commencement of the Uttar Pradesh Public Services (Tribunals) (Amendment) Act, 1992, the State Government shall, by notification, establish a Tribunal to be called the State Public Services Tribunal.]