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 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(c) in The M.P. Vishesh Sashastra Bal Niyam, 1973 (c)Boys enlisted under clauses (a) and (b) above can be discharged at any time after giving one month's notice without assigning any reasons for such discharge.
