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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(k) in THE UTTAR PRADESH EXCISE TECHNICAL SERVICE RULES, 2021 (k)'substantive appointment' means an appointment, not being an ad hoc appointment, on a post in the cadre of the service made after selection in
