Section 10(8)(b) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 10(8)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(8)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)has professional qualifications but the matters in respect of which such practice is to be set up are such as are likely to give his clients an unfair advantage by reason of his previous official position, or

(iii)has to undertake work involving liaison or contact with the officer or officers of the Government.

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State of Madhya Pradesh - Subsection

Section 10(8)(b) in The M.P. Civil Services (Pension) Rules, 1976