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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(ix) in The U.P. Food and Civil Supplies (Weights and Measures) Ministerial Service Rules, 1979

(ix)"Member of the service" means a person appointed in a substantive capacity under the provisions of the rules or of rules or orders in force prior to the commencement of these rules, to a post in the cadre of the service; ?