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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Municipal Service (Executive) Rules, 1973

(3)If at the end of the period of trial, the person is considered suitable for the service or post, he shall be confirmed in the service or post, with effect from such date as may be specified in the order of confirmation.