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 3A] [Entire Act] State of Madhya Pradesh - Subsection Section 3A(d) in The M.P. Civil Services (Conduct) Rules, 1965 (d)sub-let, lease or otherwise allow occupation or use for gain by any person of Government accommodation which has been allotted to him.
