Section 54A(2)(ii) in The U.P. Fundamental Rules

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State of Uttar Pradesh - Subsection

Section 54A(2)(ii) in The U.P. Fundamental Rules

(ii)The period intervening between the date of dismissal, removal or compulsory retirement including the period of suspension preceding dismissal, removal or compulsory retirement, as the case may be, and the date of judgment of the court shall be regularised in accordance with the provisions contained in sub-rule (5) of rule 54.

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State of Uttar Pradesh - Subsection

Section 54A(2)(ii) in The U.P. Fundamental Rules