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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(3) in The Orissa Khadi and Village Industries Board Regulations, 1960

(3)Reversion to his permanent grade or post of an employee appointed on probation or on trial basis to another grade or post during or at the end of the period of probation or trial in accordance with the terms of his appointment;