Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(1) in The U.P. Food and Civil Supplies (Weights and Measures) Service Rules, 1981 (1)A person on appointment to a post in the services in or against a permanent vacancy shall be placed on probation for a period of two years.
