Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(3) in The M.P. Civil Services (Medical Examination) Rules, 1972

(3)The procedure for medical examination, grant of leave and retirement from service or termination of service under this rule shall be such as the Government may by order prescribe.