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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(2) in The Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001

(2)The appointing authority may, for reasons to be recorded in writing, extend the period of probation:Provided that, in no case, the total period of probation including the extended period of probation shall exceed three years.