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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(1)(c) in The M.P. Civil Services (Leave) Rules, 1977

(c)Leave not due during the entire service shall be limited to a maximum of 360 days, out of which not more than 90 days at a time and 180 days in all may be otherwise than on medical certificate.