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 12] [Entire Act] State of Madhya Pradesh - Subsection Section 12(1) in The M.P. Maternity Benefit Rules, 1965 (1)An appeal against the decision of the Inspector under sub-section (2) of Section 17 shall lie to the Competent Authority under sub-section (3) of that section.
