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State of Uttar Pradesh - Section

Section 20 in U.P. Primary Agricultural Co-Operative Credit Societies Centralised Service Rules, 1976

20.

The existing employees of the societies at the commencement of these Rules shall be deemed to be provisionally absorbed in the Centralised Service:Provided that the employees provisionally absorbed shall continue to draw their salaries and other allowances in their respective old scales from the societies concerned.