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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) in The U.P. Higher Judicial Service Rules, 1975

(2)
(a)The court may, in special cases, extend the period of probation upto a specified date;
(b)An order sanctioning such extension of probation shall specify whether or not such extension shall count for increment in the time scale.