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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(7) in M.P. Rights of Persons with Disabilities Rules, 2017 (7)The limited guardian shall ensure that the decision of legal action taken on behalf of the person with disability is in the interest of the disabled person.
