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 58] [Entire Act] State of Madhya Pradesh - Subsection Section 58(5) in M.P. Rights of Persons with Disabilities Rules, 2017 (5)The committee shall from time to time, meet as often as necessary but at, least once in every six months the meeting shall be compulsory.
