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

State of Uttar Pradesh - Subsection

Section 17(2) in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978

(2)The appointing authority may allow continuous service, rendered in an officiating or temporary capacity on an equivalent or higher post to be taken into account for the purpose of computing the period of probation.