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(5) in M.P. Rights of Persons with Disabilities Rules, 2017 (5)The non-official members and special invitee shall be entitled for such travelling allowance and daily allowance as admissible to Class-1 officer of the State Government.
