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] [Entire Act] State of Jharkhand - Section Section 41 in The Bihar School Examination Board Regulations, 1964 41. No person appointed on probation will be deemed to have been confirmed in the post after the expiry of the period of probation unless an order to that extent is issued.
