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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(9) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007 (9)The contract service can be terminated after one month notice or on payment of one month contract amount by either party at any time.
