Section 74(2)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000

(b)if he is deemed to have been allocated to the Union in connection with the administration of the Uttaranchal, shall be deemed to have been rendered in connection with the affairs of the Union,

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Union of India - Subsection

Section 74(2)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000