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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Civil Services (General Conditions of Services) Rules, 1961

(2)The appointing authority may, for sufficient reasons, extend the period of probation by a further period not exceeding one year.[x x x] [Omitted by Notification No. F-3-15-74-3-I, dated 9-12-1974.]