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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3) in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951

(3)A probationer whose services are dispensed with during or at the end of period of probation or extended period of probation, shall not be entitled to any compensation.