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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Civil Services (Leave) Rules, 1977

(2)Applications for leave on grounds other than ill health should be made at least three weeks before such date. This limit would however, be six weeks if the leave applied for is preparatory to retirement. The authority competent to grant leave may accept belated application at its discretion.