Section 2(1)(b) in The U.P. Family Courts Rules, 1995

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State of Uttar Pradesh - Subsection

Section 2(1)(b) in The U.P. Family Courts Rules, 1995

(b)'Appointing authority' means the Governor in relation to the post of a Judge and the Judge or where there are more than one Judge, the Principal Judge, in relation to an officer or employee of the Family Court;

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State of Uttar Pradesh - Subsection

Section 2(1)(b) in The U.P. Family Courts Rules, 1995