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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(i) in The U.P. State Electricity Board Services of Engineers Regulations, 1970

(i)the maximum age limit shall, in the case of retrenched employees of the State Government, be greater by three years and in the case of the employees of the Board and candidates belonging to Scheduled Castes/Scheduled Tribes by five years;