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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(2)Every reference under sub-section (1) shall be in such form and be a accompanied by such documents or other evidence and by such fee in respect of the filling of such reference and by such other fees for the service or execution of processes, as may be prescribed.