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 19] [Entire Act] State of Assam - Subsection Section 19(ii) in Assam Health Service Rules, 1995 (ii)it is found on a subsequent verification that he initially not qualified for the appointment or that he had furnished any incorrect information with regard to his appointment.
