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 20] [Entire Act] State of Jharkhand - Subsection Section 20(iii) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016 (iii)where the Government is satisfied that in the interest of the State, it is not expedient to hold any inquiry in the manner provided in these Rules;
