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 31] [Entire Act] State of Chattisgarh - Subsection Section 31(b) in The Chhattisgarh Municipal Service (Executive) Rules, 1973 (b)of a person appointed otherwise in or under contract to hold a temporary appointment, on the expiration of the period of the appointment; or
