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 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(c) in The M.P. General Provident Fund Rules, 1955 (c)has attained the age of superannuation but has not been permitted to retire from service owing to some reason or other,
