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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(6) in The M.P. Civil Services (Medical Examination) Rules, 1972

(6)For the avoidance of doubt, it is hereby declared that non-compliance with a direction given under sub-rule (1) or sub-rule (2) of this rule will be considered sufficient reason for the imposition of a penalty in accordance with the rules governing discipline applicable to the Government servant concerned.