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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in The U.P. Finance and Accounts Service Rules, 1992

(2)Where in accordance with the provisions of Uttar Pradesh State Government Servant's Confirmation Rules, 1991, confirmation is not necessary, the order under sub-rule (3) of Rule 5 of these rules declaring that person concerned has successfully completed the probation shall be deemed to be the order of confirmation.