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State of Madhya Pradesh - Section

Section 50 in The M.P. Municipal Service (Executive) Rules, 1973

50. Relaxation.

- Save as otherwise provided in the Act and these rules, the State Government may relax the provisions of these rules in any individual case in such manner as may appear to them to be just and equitable :Provided that the case shall not be dealt with in any manner less favourable than that provided in these rules.