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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978

(2)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases specifying the exact date up to which extension is granted.