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 8] [Entire Act] State of Telangana - Subsection Section 8(b) in Telangana Regulation of Reservations For Appointments to Public Services Act, 1997 (b)no court shall enforce any decree or order, directing the regularisation of the services of such persons; and
