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 18] [Entire Act] State of Bihar - Subsection Section 18(1) in Bihar Employees' State Insurance Medical Service Rules, 1981 (1)Every person recruited to the service whether by direct recruitment or by promotion or transfer under Rule 4 shall be appointed to the service on probation.
