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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(e) in The U.P. Public Services (Reservation For Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993

(e)[ Physical disability means the disabilities as specified in the schedule appended to this Act.] [Substituted by U.P. Act No. 32 of 2018, dated 1.9.2018.]