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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(4)(ii) in The M.P. Civil Services (Conduct) Rules, 1965

(ii)If the movable and immovable property is, or at any time was found to be beyond his known sources of income, it shall be presumed, unless the contrary is proved by the Government servant, that the acquisition was from a corrupt source.