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 Tripura - Subsection Section 15(1) in The Tripura Courts Stenographers' Service Rules, 1983 (1)Every direct recruit to the Junior Grade of the Service shall initially be appointed on probation, the period of probation being two years from the dale of appointment.
