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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(l) in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976

(l)`Member of the Establishment' means a person appointed in accordance with these rulesor of rules or orders in force prior to the commencement of these rules;