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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(1) in M.P. Contractual Appointment to Civil Post Rules, 2017 (1)Persons appointed on contract shall be governor by the Madhya Pradesh Civil Services (Conduct) Rules, 1965.
