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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(vi) in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985

(vi)words and expressions used in these regulations and not defined herein shall have been assigned to them in the Uttar Pradesh Co-operative Societies Act, 1965 and the rules or regulations framed thereunder.]