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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(c) in The M.P. Municipal Service (Executive) Rules, 1973 (c)[ "Committee" means a Committee constituted under Rule 13] [Substituted by Notification No. 35-XVIII-1-88, dated 9-12-1988.],
