Section 5(1)(b) in Uttar Pradesh Public Service (Tribunals) Act, 1976

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State of Uttar Pradesh - Subsection

Section 5(1)(b) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(b)[ The provisions of the Limitation Act, 1963 shall mutatis mutandis apply to reference under section 4 as if a reference were a suit filed in civil court so, however, that:- [Substituted by section 4 (a) of U.P. Act no 13 of 1985.]

(i)Notwithstanding the period of limitation prescribed in the Schedule to the said Act, the period of limitation for such reference shall be one year;

(ii)In computing the period of limitation the period beginning with the date on which the public servant makes a representation or prefers an appeal, revision or any other petition (not being a memorial to the Governor), in accordance with the rules or orders regulating his conditions of service, and ending with the date on which such public servant has knowledge of the final order passed on such representation, appeal, revision or petition, as the case may be, shall be excluded:

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State of Uttar Pradesh - Subsection

Section 5(1)(b) in Uttar Pradesh Public Service (Tribunals) Act, 1976