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 23] [Entire Act] State of Uttar Pradesh - Subsection Section 23(1) in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980 (1)All persons appointed in or against substantive vacancies shall be placed on probation for a period of two years.
