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 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(3) in U.P. Judicial Officers' Service Rules, 1960 (3)Continuous Service rendered in an officiating or temporary capacity in a post included in the cadre of the Service may be taken into account in computing the period of probation.
