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 16] [Entire Act] State of Tripura - Subsection Section 16(2) in The Tripura Courts Stenographers' Service Rules, 1983 (2)When the probationer in Junior Grade has completed his probation period to the satisfaction of the appointing authority he shall be eligible to be substantively appointed.
