Section 33(2)(a) in U.P. Zila Panchayats Service Rules, 1970

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2)(a) in U.P. Zila Panchayats Service Rules, 1970

(a)with effect from the date of his detention, if he is detained in custody, whether the detention is on a criminal charge or otherwise, for a period exceeding forty-eight hours; and

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State of Uttar Pradesh - Subsection

Section 33(2)(a) in U.P. Zila Panchayats Service Rules, 1970