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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009

(3)A person appointed to permanent post under the Society by promotion or by direct recruitment shall be eligible for substantive appointment to that post on completing Satisfactorily the period of probation.