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 9] [Entire Act] Union of India - Subsection Section 9(3) in The General Grading and Marking Rules, 1988 (3)The services of an approved Chemist shall not be terminated without prior approval of the Agricultural Marketing Adviser or any other duly authorised officer, in this behalf.
