Legal Document View

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
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1)(e) in The M.P. Civil Services (Conduct) Rules, 1965

(e)except in connection with his official duties, take part in promoting or managing any bank or any other company, which is registered under the Companies Act, 1956 (No. 1 of 1956) or under any other law for the time being in force or any co-operative society established for commercial purposes.