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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1)(a) in The M.P. Civil Services (Leave) Rules, 1977

(a)When a medical authority has reported that there is no reasonable prospect that the Government servant will ever be fit to return to duty, leave shall not necessarily be refused to such Government servant.