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 17] [Entire Act] State of Mizoram - Subsection Section 17(ii) in Mizoram (Finance and Accounts Service) Rules, 1991 (ii)A person on probation shall be liable to be discharged from the service at any time without assigning any reason thereof during the period of probation :
