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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(h) in The Group 'D' Employees Service (U.P.) Rules, 1985

(h)"Subordinate Offices" shall refer to all the offices under the control of the Government, excluding the Secretariat, offices of State Legislature, Lok Ayukt, Public Service Commission, High Court, Subordinate Courts under the control and the superintendence of the High Court, Advocate-General and the establishments under the control of the Advocate-General;