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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(f) in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951

(f)"Member of the Service" means a servant of the State of Uttar Pradesh appointed in a substantive capacity under the provisions of these rules or of orders in force previous to the introduction of these rules, to a post in the cadre of the service;