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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(4) in THE UTTAR PRADESH EXCISE TECHNICAL SERVICE RULES, 2021

(4)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity in a post in included in the cadre or any otherequivalent or higher post, to be taken into account for the purpose of computing the period of probation.