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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2) in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

(2)The pay during the period of probation of a person who is already holding a substantive post in Government service shall be fixed in accordance with the relevant rules referred to in rule 25 of these rules.