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THE UTTARAKHAND PUBLIC SERVICE (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND PURVA SAINIK) (AMENDMENT) ACT, 2012
THE UTTARAKHAND PUBLIC SERVICE (RESERVATION FOR PHYSICALLY HANDICAPPED, DEPENDENTS OF FREEDOM FIGHTERS AND PURVA SAINIK) (AMENDMENT) ACT, 2012
[Act No. 7 of 2012]
[08th June, 2012]
PREAMBLE
An Act further to amend the Uttar Pradesh Public Service (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Purva Sainik) Act, 1993 (as applicable to the State of Uttarakhand) to the context of the State of Uttarakhand
Be it enacted in the Sixty-third Year of the Republic of India by the Uttarakhand State Legislative Assembly as follows--
Section 1 - Short title and commencement
(1) This Act may be called by the Uttarakhand Public Service (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Purva Sainik) (Amendment) Act, 2012.
(2) It shall come into force at once.
Section 2 - Amendment of Section 2
In sub-clause (ii) of clause (b) of Section 2 of the Uttar Pradesh Public Service (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Purva Sainik) Act, 1993 (as applicable to the State of Uttarakhand) to the context of the State of Uttarakhand for the words "unmarried grand daughter (daughter of a son)" the words "grand daughter (daughter of a son) (married or unmarried)" shall be substituted.
