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

State of Uttar Pradesh - Subsection

Section 3(2) in The U.P. Direct Recruitment through Public Service Commission Preliminary Examination Rules, 1986

(2)Where a preliminary examination is held only such candidates as qualify in the preliminary examination will be entitled for admission to Main Examination or Interview, as the case may be.