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 1] [Entire Act] State of Madhya Pradesh - Subsection Section 1(3) in The M.P. Civil Services (Medical Attendance) Rules, 1958 (3)These rules shall not apply to -(a)Retired Government servants;(b)Part-time Government servants;(c)Honorary workers working under the State Government.
