Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2)(c) in The M.P. Municipal Service (Executive) Rules, 1973

(c)Assets, movable as well as immovable, owned or acquired by him or managed by him or by any member of his family dependent on him.