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[Cites 0, Cited by 0] [Section 112E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 112E(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)The Municipal Commissioner shall, notwithstanding anything to the contrary contained in any other provisions of the Act or the rules and regulations made thereunder be competent to appoint on temporary basis any person possessing the requisite qualifications for discharging the duties of the post or the employee referred to in sub-section (2).]