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 15] [Entire Act] State of Tamilnadu - Subsection Section 15(2) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976 (2)that the declaration of satisfactory completion of probation was delayed by factors which would not in any case change the date of such completion;
