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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(5) in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978

(5)A probationer whose services are dispensed with during or at the end of the period of probation or extended period of probation shall not be entitled to any compensations.