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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(6) in The M.P. Civil Services (Leave) Rules, 1977

(6)Special disability leave shall be counted as duty in calculating service for pension and shall not, except the leave granted under the proviso to clause (b) of sub-rule (7), be debited against the leave account.