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 31(2)] [Section 31] [Entire Act] State of Madhya Pradesh - Subsection Section 31(2)(i) in M.P. Rights of Persons with Disabilities Rules, 2017 (i)the nomination shall be made on the basis of population of disabled persons of the district in descending order.