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 34] [Entire Act] State of Madhya Pradesh - Subsection Section 34(2) in M.P. Rights of Persons with Disabilities Rules, 2017 (2)No order of removal shall be made by the State Government under this rule unless the member concerned has been given a reasonable opportunity of showing cause against the same.
