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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(5) in Madhya Pradesh District Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019 (5)Verification of percentage of physical impairment case of "Specially abled" candidates shall be done by the District Medical Board.
