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 49(1)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(1)(b) in The M.P. Municipal Service (Executive) Rules, 1973

(b)The Fundamental Rules regarding leave applicable to the Government servants of Madhya Pradesh shall be applicable to every member of service subject to the following modification, namely :-