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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(3) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002 (3)The procedure for appointment of officers and other employees and the terms and conditions of service shall be such as may be prescribed by bye-laws.
