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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(2) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(2)A person, whose services are dispensed with during or at the end of the probationary period shall not be entitled to any compensation from the Council or the State Government.