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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Industries Department Class IV Service Rules, 1974

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