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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3) in The M.P. Civil Services (Leave) Rules, 1977

(3)If a Government servant has taken extraordinary leave in a half year the credit to be afforded to his leave account at the commencement of the next half year shall be reduced by 1/10th of the period of Extraordinary leave subject to maximum of 15 days.