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 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(5) in The M.P. Municipal Service (Executive) Rules, 1973 (5)Every Council shall be liable to pay such contribution to meet the cost of departmental examination as the State Government may, from time to time, specify in this behalf.
