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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(i) in The U.P. Prohibition (Excise) Gazetted Service Rules, 1982

(i)the appointing authority may leave unfilled or the Governor may held in abeyance any vacant post without thereby entitling any person to compensation, or