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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(a) in U.P. Janhit Guarantee Adhiniyam, 2011

(a)The second Appellate Authority may order to the designated officer to provide the service within such period as he may specify or may reject the appeal.