Legal Document View

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
[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1)(e) in M.P. Rights of Persons with Disabilities Rules, 2017

(e)has so abused, in the opinion of the State Government, his position as a member as to render his continuance in the State Advisory Board detrimental to the interests of the general public.