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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(1) in M.P. Contractual Appointment to Civil Post Rules, 2017 (1)Person appointed to the post sanctioned as contract post in the departmental setup, shall be eligible for travelling allowance and other facilities.
