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] [Entire Act] State of Madhya Pradesh - Section Section 4 in M.P. Rights of Persons with Disabilities Rules, 2017 4. Person with disability not to be subject of research. - No person with disability shall be a subject of research except when the research involves physical or mental impact on his body;
