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 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(2) in M.P. Food Security Rules, 2017 (2)A person who held the office of the Chairperson or Member shall be eligible for reappointment but no person shall hold office as the Chairperson or other Member after attaining the age of sixty-five years.
