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 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(1) in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993 (1)A person on substantive appointment to a post in the Service shall be placed on probation for a period of two years.
