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

State of Uttar Pradesh - Subsection

Section 2(2)(d) in Uttar Pradesh Public Service (Tribunals) Act, 1976

(d)[ Vice-Chairman' means the Vice-Chairman (Judicial) or Vice Chairman (Administrative) of the Tribunal.] [Substituted by section 3(c) of U.P. Act no 13 of 1980.]