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 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(a) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000 (a)Any attempt on the part of a candidate to obtain support of his candidature by any means.
