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[Cites 0, Cited by 0] [Section 577(3)] [Section 577] [Entire Act]

State of Uttar Pradesh - Subsection

Section 577(3)(f) in Uttar Pradesh Municipal Corporation Act, 1959

(f)[subject to the provisions of any rules made under Section 112-A, the following procedure shall be followed] [Substituted by U.P. Act 29 of 1966.] in appointing the officers and servants referred to in clause (e) to the posts created by the Corporation under Section 106