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] [Entire Act] State of Madhya Pradesh - Section Section 7 in The M.P. Municipal Service (Executive) Rules, 1973 7. Academic Qualifications. - The minimum academic qualification required for candidates for direct recruitment shall be as shown in columns 10 and 11 of the Second Schedule.
