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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(ii) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000

(ii)the Government may, by a general or special order relax the maximum age-limit prescribed in this regulation in favour of any candidate or class of candidates, if it considers it necessary in the interest of fair dealing or in public interest.