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[Cites 0, Cited by 0] [Section 22B(1)] [Section 22B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22B(1)(ii) in The U.P. Fundamental Rules

(ii)the provisions of Fundamental Rule 22-B (1) shall be deemed to have been made applicable without any pay limit with effect from January 1, 1988: