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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(ii) in The U.P. Prohibition (Excise) Gazetted Service Rules, 1982

(ii)the second efficiency bar, unless he has developed capacity to initiate personnel management and for good public dealing and unless his own conduct if found to be satisfactory and his integrity is certified.