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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(n) in The M.P. Municipal Services (Scale of Pay and Allowances) Rules, 1967 (n)"Present Pay" means the pay admissible to a Municipal employee immediately before the date these rules are published in the "Madhya Pradesh Rajpatra";
