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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(6) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

(6)"Member of Service" means a person appointed in a substantive capacity under the provisions of these rules or any order in force, previous to the enforcement of these rules to a post in the cadre of the Service,