Section 4 in The U.P. Family Courts Rules, 1995

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State of Uttar Pradesh - Section

Section 4 in The U.P. Family Courts Rules, 1995

4. Reservation.

- Reservation for the candidates belonging to Scheduled Castes, Scheduled Tribes and other categories in direct recruitment shall be in accordance with the provisions of the Uttar Pradesh Public Service (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (U.P. Act No. 4 of 1994).

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State of Uttar Pradesh - Section

Section 4 in The U.P. Family Courts Rules, 1995

4. Reservation.