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 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(1) in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978 (1)All persons on appointment to a post included in the cadre of the service in or against a substantive vacancy shall be placed on probation for a period of two years.
