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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2)(i) in The Uttarakhand Co-operative Service Rules, 2016

(i)provided that the Appointing Authority may leave unfilled any vacant post or the Governor may hold it in abeyance, without thereby entitling any person to compensation;