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] [Entire Act]

State of Madhya Pradesh - Section

Section 177 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

177.

Every whole time permanent servant of the Board other than one whose services have been lent to the Board by the Government and who opted for person shall as a condition of service, become a depositor in Board's Provident Fund from the month in which he is confirmed.