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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(2)It is compulsory for the person to join duties within 15 days of the issue the appointment order at the place of contract appointment. In the event of not joining the duties within the said period, the contract appointment shall stand cancelled automatically.