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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(b) in The Mizoram Civil Service Rules, 1988

(b)Provided further that a person who holds a lien to any permanent post under the State or the Central Government may, if he so desires, during the period of probation have the option to revert back to his parent Department after giving such notice as may be prescribed by the Governor.