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 49] [Entire Act] State of Madhya Pradesh - Subsection Section 49(1) in M.P. Rights of Persons with Disabilities Rules, 2017 (1)The Commissioner, disability shall be entitled to such pay, allowances and other facilities as is entitled to Secretary of the State Government.
