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(4) in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980 (4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.
