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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(e) in U.P. Judicial Officers' Service Rules, 1960

(e)"Member of the Service" means a person appointed in a substantive capacity under the provisions of these rules or of any order in force previous to the introduction of these rules, to a post in the cadre of the Service;