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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in The U.P. Information and Public Relations Department (Headquarter) Group 'D' Service Rules, 1994

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