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 23A in The M.P. Civil Services (Conduct) Rules, 1965 23A. [ Prohibition regarding employment of children below 14 years of age. [Inserted by Notification No, F-C-5-1-96-3-EK, dated 25th May, 2000.] - No Government servant shall employ to work any child below the age of 14 years.]
