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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007

(4)Minimum Educational Qualification. - Minimum Educational Qualification for the appointment on contract basis of candidates shall be such as specified in the Schedule.