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(4) in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000 (4)A probationer who is reverted or whose services are depended with under sub-regulation (3) shall not be entitled to any compensation.
