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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. Higher Judicial Service (Abolition of the Cadre of the Civil and Sessions Judges) Rules, 1974

(2)An officer who is confirmed on the post of Civil and Sessions Judge before the commencement of these rules shall, with effect from the date of such confirmation, be deemed to be confirmed on the post of Additional District and Sessions Judge.