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 31] [Entire Act] State of Madhya Pradesh - Subsection Section 31(iii) in The M.P. Municipal Service (Executive) Rules, 1973 (iii)recovery from pay of the whole or part of any pecuniary' loss caused to the Council by negligence or breach of orders;
