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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(3)They shall apply to all Government servants under the rule-making control of the Government, and will be applicable to any acts, omissions or conduct arising before the date of the commencement of these rules as they are applicable to those arising after the date.