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 18] [Entire Act] State of Odisha - Subsection Section 18(3) in The Orissa Rationalization of Personnel Rules, 2007 (3)In case of fraction periods of less than three or two years, the accrual of seniority may be deemed to be one year if the remainder period is equal to or more than one year.
