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] State of Chattisgarh - Subsection Section 9(iv) in The Chhattisgarh Public Services (Promotion) Rules, 2003 (iv)[ There shall be no reservation of post for such cadre/part of the service/post which has only one post. [Inserted by Notification No. F. 4-2/2001/1-3, dated 16-11-2007.]
