Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(13) in The M.P. Housing Board Regulations, 1977

(13)Security to be furnished at the time of joining duty. - When a person is required to furnish security as a condition precedent to his appointment, he shall furnish such security at the time of joining duty.