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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(2) in The U.P. Industries Department Class IV Service Rules, 1974 (2)The pay during the probation of a person already in the permanent Service of the Government shall be regulated by the relevant rules referred to in Rule 24.
