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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(5) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995 (5)The salaries and allowances payable to, and the other terms and conditions of service of, the Chairperson and the Members shall be such as may be prescribed.
