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[Cites 0, Cited by 0] [Section 5(5A)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(5A)(a) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(a)copies of such reference and application for interim order, along with all documents in support of the plea for such interim order are furnished to the party against whom such petition is filed, and