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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978

(3)The State Prohibition Officer may allow continuous service rendered in an officiating or temporary capacity in a post included in the cadre of the service to be taken into account in computing the period of probation.