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 27] [Entire Act] State of Madhya Pradesh - Subsection Section 27(1) in The M.P. Vishesh Sashastra Bal Niyam, 1973 (1)A person appointed to the Special Armed Force by promotion shall ordinarily be appointed in an officiating capacity for a trial period of two years.
