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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976 (2)An official specified in sub-section (1) shall during his tenure of employment in the Nigam, be subject to disciplinary control of the Nigam.
