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] [Entire Act] State of Madhya Pradesh - Section Section 3 in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007 3. Extent and application. - These Rules shall apply to the employees/officers employed on contract basis by the Municipal Corporations to execute the work under their control.
