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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(4) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(4)A person shall not be considered to have satisfactorily completed the period of probation, unless a specific order to that effect is passed and any delay in passing such an order shall not entitle the person to be deemed to have satisfactorily completed the period of probation.