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 38] [Entire Act] State of Madhya Pradesh - Subsection Section 38(3) in The M.P. Panchayat Nirvachan Niyam, 1995 (3)The alphabetical order referred to in sub-rule (2) shall he determined with reference to (he names and or surnames of the candidates in such manner as may be prescribed by the Commission.
