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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(2)Continuous service rendered in an officiating or temporary capacity in a post included in the cadre or in any other equivalent or higher post may be taken into account in computing the period of' probation.