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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(1) in The Tripura Courts Stenographers' Service Rules, 1983

(1)When a member of the Service appointed to a Grade on probation has completed his probation period to the satisfaction of the appointing authority, he shall be eligible to be substantively appointed.