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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Uttar Pradesh - Subsection

Section 97(7) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(7)If any dispute arises as to whether any person was a whole time employee of an Improvement Trust or as to his remuneration and terms and conditions of service immediately before the appointed day, it shall be referred to the State Government whose decision thereon shall be final.