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 14] [Entire Act] State of Chattisgarh - Subsection Section 14(iv) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004 (iv)Confidential Report of the person, appointed on contract shall be written so that his work may be assessed if he is to be re-appointed on contract the next year.
