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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(3) in Assam Judicial Service Rules, 2003

(3)The period of probation or officiation, as the case may be, for reasons to be recorded in writing, may be extended by the appointing authority by such period not exceeding thee period of probation or officiation, as thee case may be, specified in sub-rules (1) or (2).