Legal Document View

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
[Cites 0, Cited by 0] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(3) in The States Reorganisation Act, 1956

(3)The initial strength and composition of each of the said cadres shall be such as the Central Government may by [order] [For the All India Services (Reorganisation of cadres) Order, 1956, see S.R.O. 2511, dated 27.10.1956.] determine before the appointed day.