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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(7) in The M.P. Civil Services (Leave) Rules, 1977

(7)A Government servant who is granted leave beyond the date of retirement as provided under Rule 34, shall be entitled during such leave to leave salary as admissible under this rule, reduced by the amount of pension and pension equivalent of other retirement benefits.