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

State of Madhya Pradesh - Subsection

Section 26(3) in The M.P. Vishesh Sashastra Bal Niyam, 1973

(3)The services of a probationer may be terminated during the period of probation if in the opinion of the Appointing Authority he is not likely to shape into a suitable officer of the Special Armed Force.