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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 166 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 166. Earned leave admissible to a permanent servant of the Board will be one-eleventh of the period, spent on duty.
