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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(3) in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.

(3)If, at any time during the period of probation, the probationer's work is not considered satisfactory, the probationer shall be discharged by the authority concerned.