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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3) in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978

(3)The appointing authority may, for reasons to be recorded, extend the period of probation in individual cases for a period ordinarily not exceeding one year, specifying the exact date up to which the extension is granted.