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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(1)(b) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(b)in the case of an appointment by transfer, any period of work in an equivalent or higher rank prior to appointment to the service may, in the discretion of the appointing authority, be allowed to count towards the period of probation; and