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 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(2) in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000 (2)The appointing authority may, for sufficient reasons, extend the period of probation by a total period not exceeding one year.
