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 176] [Entire Act] State of Madhya Pradesh - Subsection Section 176(a) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (a)'permanent' means confirmed in a post on which no other employee of the Board has a lien and which is borne permanently on the Board's Establishment:
