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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(k) in The U.P. Judicial Service Rules, 2001

(k)"Member of the Service" means a person appointed in substantive capacity under the provisions of these rules or the rules in force earlier to the introduction of these rules, to the post in the cadre of service;