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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2)(d) in The U.P. Basic Education Provident Fund Rules, 1975

(d)any other tiring which, having regard to all the circumstances, is considered by the appointing authority to be reasonable and unavoidable.