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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(2) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(2)The period of leave granted under sub-clause (d) of clause (1) above shall be treated as period spent on duty and shall count for provident fund if the incumbent contributes to the provident fund during such period.