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 33(1)] [Section 33] [Entire Act] State of Bihar - Subsection Section 33(1)(b) in The Bihar Co-operative Service Rules, 1975 (b)The Governor may, in any special case, extend the period of probation by such further period as he may deem fit.