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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Civil Services (Leave) Rules, 1977

(3)A Government servant, who is dismissed or removed from service and is reinstated on appeal or revision, shall be entitled to count for leave his service prior to dismissal or removal, as the case may be.