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] [Section 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(2) in The M.P. Civil Services (Leave) Rules, 1977 (2)Subject to the provision of sub-rule (3) tire maximum earned leave that may be granted at a time to a Government servant shall be 120 days.
