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 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(4) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999 (4)The employee will not be transferred from his place of posting and he has to make his headquarters as place of posting.
