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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(a) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

(a)in the case of a person who has already rendered one year's service or more in any of the service in the Authority, the maximum age limit shall be greater to the extent he has rendered continuous service or for a period of seven years whichever is less;