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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(5) in The M.P. Employees' Insurance Courts Rules, 1963

(5)A Judge shall be subject to such other conditions of Service, as the Government may, after consultation with the Central Government [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.], determine.