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[Cites 0, Cited by 0] [Section 18A(5)] [Section 18A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18A(5)(b) in The Subsidiary Rules

(b)In case, however, permission for continued occupation beyond joining time as referred to in sub-paragraph (a) above, is not obtained or is not granted, the occupation will be unauthorised and the incumbent will be liable to action in accordance with the law on the subject.