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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(ii) in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983

(ii)the second efficiency bar or the only efficiency bar unless he has worked diligently, and to the best of his ability, work and conduct are found to be satisfactory and unless integrity is certified.