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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(a) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

(a)The Superannuation age of Class IV employees shall be such as may be prescribed by the Corporation but in no case such age shall not be above the superannuation age prescribed for Class IV employees of the State Government.