Legal Document View

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
[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1)(f) in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999

(f)The general upper age limit shall be relaxable up to five years in respect of awarded superior caste partner of a couple under the intercaste marriage incentive programme of the Tribal, Scheduled Castes and Other Backward Classes Welfare Department;