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 14] [Entire Act] Union of India - Subsection Section 14(3) in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008 (3)In other cases, the temporary appointment should be replaced by a regular appointment from the Select List as soon as possible.
