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Public Services Tribunal Bar ... vs State Of U.P. And Ors. on 5 May, 2000

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[Section 2] [Complete Act]
Central Government Act
Section 2(d) in The Administrative Tribunals Act, 1985
(d) any person appointed to the secretarial staff of either House of Parliament or to the secretarial staff of any State Legislature or a House thereof or, in the case of a Union territory having a Legislature, of that Legislature.