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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(10) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007 (10)Am person appointed under these rules shall not be entitled for dearness allowance, house rent allowance or any other allowance.
