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 9] [Entire Act] Union of India - Subsection Section 9(2) in The Food Corporations Rules, 1965 (2)Every person appointed to a permanent post shall be on probation for a period of one year and no such persons shall be confirmed in that post unless his work was satisfactory during the period of probation.
