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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(h) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967 (h)"New entrant" means the Municipal employee appointed or deemed to have been appointed on or alter the 'appointed date';
