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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3) in The Group 'D' Employees Service (U.P.) Rules, 1985

(3)The pay during probation of a person already in the permanent Government service shall be regulated by the relevant rules, applicable to Government servants generally serving in connection with the affairs of the State.