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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(5) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980

(5)A person whose services are terminated during or at the end of the period of probation or extended period of probation shall not be entitled to any compensation.