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 14] [Entire Act] State of Arunachal Pradesh - Subsection Section 14(ii) in Arunachal Pradesh Health Services Rules, 1990 (ii)When a person is appointed from one category to another his initial pay shall be fixed, in accordance with rules framed or adopted by the Government from time to time.
