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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Civil Services (Leave) Rules, 1977

(1)At the request of a Government servant the authority which granted him leave may commute it retrospectively into leave of a different kind which was due and admissible to him when leave was granted, but the Government servant cannot claim such commutation as a matter of right.