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] Union of India - Subsection Section 3(b) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009 (b)"Appointing Authority" in relation to any post under the Society, means the authority competent to make appointments to that post under bye-law 5,
