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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(8) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007 (8)The officers/employees appointed on contract basis shall not be entitled for regularization.
