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 3] [Entire Act] State of Assam - Subsection Section 3(4) in The Assam Secondary Education (Provincialisation) Act, 1977 (4)The inter-se seniority of the employees of a cadre or class shall be determined on the basis of principles laid down in the rules framed under this Act.
