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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(i) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009

(i)In the case of person appointed by promotion, revert him/her to the post held by him/her immediately prior to the promotion;