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 40] [Entire Act] State of Uttarakhand - Subsection Section 40(3) in Uttaranchal School Education Act, 2006 (3)Every teacher deemed to have been appointed in a substantive capacity under sub-section (1) and (2) -shall be deemed to be on probation from the date of such appointment.
