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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(1)(c) in The M.P. Civil Services (Leave) Rules, 1977

(c)The leave at the credit of a Government servant at a close of the previous half year shall be carried forward to the next half year subject to the condition that the leave so carried forward plus the credit for the half year do not exceed the maximum limit of [240] [Substituted by Notification No. 6-1840-87-R-I-IV, dated 4-1-1988 (w.e.f. 1-7-1987).] days.