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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(2) in The M.P. Municipal Service (Executive) Rules, 1973 (2)A person, whose services are dispensed with during or at the end of the probationary period shall not be entitled to any compensation from the Council or the State Government.
