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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(5) in U.P. Information and Public Relations Department Non-Technical (Nongazetted) Service Rules, 1998

(5)The appointing authority may allow continuous service rendered in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purposes of computing the period of probation.