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 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(7) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000 (7)The Committee shall submit the select list to the appointing authority within one week from the date of meeting of the Committee.
