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State of Madhya Pradesh - Section

Section 38 in The M.P. Vishesh Sashastra Bal Niyam, 1973

38. Appointment to an Active Company.

- A constable on passing the recruit's test shall be appointed to an Active Company. No person who has not served for a period of 12 months in an Active Company shall be eligible for any appointment in special section such as Stores, Armourers.