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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(3)A probationer shall undergo such training and pass such departmental examinations during the period of his probation as may be determined by the State Government by a general or special order from time to time.