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 13] [Entire Act] Union of India - Subsection Section 13(1) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009 (1)An Employee shall be a temporary employee of the Society until he/she is appointed substantively to a permanent post under the Society.
