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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(4) in Rajasthan Police Subordinate Service Rules, 1989

(4)Where a probationer is placed under suspension or disciplinary proceedings are contemplated or have been initiated against him, the period of his probation may be, extended till such time the departmental proceedings are finalised.