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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Madhya Pradesh - Subsection

Section 93(2) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(2)A person whose services are terminated during or at the end of the probationary period shall not be entitled to any compensation from the Market Committee or the State Government.(Note. - Any person who is discharged from the service under this rule shall, if he was appointed to the service by promotion from any post in the service or by transfer from another service, be reverted to such post or service.)