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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(7) in M.P. Vat Rules, 2006 (7)A working member of the Board who fulfils the qualification as required under sub-sections (7) and (8) of Section 4, shall be eligible to draw salary and allowances in accordance with the provisions of sub-rules (5) and (6).
