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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2)(c) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(c)[the form in which a reference of claim may be made the document and other evidence by which such reference shall by accompanied and the fees payable in respect of the filing of such reference or for the execution or service of processes;]