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 29(1)] [Section 29] [Entire Act] State of Madhya Pradesh - Subsection Section 29(1)(i) in The M.P. Civil Services (Leave) Rules, 1977 (i)When commuted leave is granted, twice the amount of such leave shall be debited against the half pay leave due.