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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(4)(i) in The Goa Judicial Service Rules, 2005

(i)if he is found suitable, issue an order declaring him to have satisfactorily completed the period of probation or officiation, as the case may be; and such an order shall have effect from the date of expiry of the period of probation or officiation, including the extended period, if any, as the case may be.