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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(i) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960 (i)if he has been in temporary service in the same service or post continuously for more than three years; and
