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Newton’s 3rd Law: Every Action has an Equal and Opposite Reaction. So resolve queries and help others if you have answers because there will be a day when you will have queries and just like you helped others, others will come to your help.
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suraj lamp vs state of haryana
30/10/2011
Westternwine Library Tis Hazari
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Mapping of existing regular faculty to regular faculty in new recruitment rules of NIT
The new rule gazette of India 2017 (link provided below) for recruitment of faculty in NIT, MHRD, GOI, provided benefit of mapping for permanent faculty > 50 years only without Ph.D., permanent faculty < 50 years having a Ph.D. degree is not being likewise mapped. I am Ph.D. holder < 50 years want to be mapped to regular to regular employee,. I fulfill all conditions i.e., educational qualification, Experience, credit point mentioned in the new rules "Schedule 'E' w.e.f 10/03/2018. I humble request to provide me legal advice for mapping. http://www.nits.ac.in/recruitment/Gazette_Notification_Amended_NIT_Statutes_2017.pdf
chandru m
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Mapping of existing regular to regular in new recruitment rules of NIT
The new rule gazette of India 2017 (link provided below) for recruitment of faculty in NIT, MHRD, GOI, provided benefit of mapping for permanent faculty > 50 years only without Ph.D, permanent faculty < 50 years having a Ph.D. degree is not being likewise mapped. I am Ph.D holder < 50 years want to be mapped to regular to regular employee,. I fulfill all conditions i.e., educational qualification, Experience, credit point mentioned in the new rules "Schedule 'E' w.e.f 10/03/2018. I humble request to provide me legal advice for mapping. http://www.nits.ac.in/recruitment/Gazette_Notification_Amended_NIT_Statutes_2017.pdf
chandru m
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Gujarat Agricultural Credit (Facility Provision) Rules 1980
i want to this act email . mkasvala@gmail.com
MEHUL KASVALA
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home buyers
NCLT DECIOSION ON HOME BUYERS
Farah Hashmi
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CITATION SEARCH
1998 AIHC 4689
Chandra Mohan Goyal
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suits
A filed a suit for partition against B. B entered appearance. Later B filed a suit for partition against A in respect of the same properties and other properties.Maintainablity of the suit by B. Any case laws?
Ganesan Thavasipaul
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