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 14] [Entire Act] State of Odisha - Subsection Section 14(3) in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995 (3)The period of probation specified in Sub-rule (2) may, if the appointing authority or deems fit, be extended in appropriate cases.
