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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015

(3)The service of an employee shall not be determined, if it is certified by the Chief Medical Officer that the concerned employee is permanently suffering from debility or disability.