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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(2) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(2)If the Appointing Authority decides that a probationer is suitable for such membership, it shall, as soon as possible, issue an order declaring him to have satisfactorily completed his probation. On the issue of such order the probationer shall be deemed to have satisfactorily completed his probation on the date of expiry of the prescribed extended period of probation.