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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2) in The U.P. Cane Development Department Ministerial Service Rules, 1978

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