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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The M.P. Civil Services (Leave) Rules, 1977

(3)The authority competent to grant leave may, at its discretion, secure a second medical opinion by requesting a Government medical officer not below the rank of a Civil Surgeon or Staff Surgeon, to have the applicant medically examined on the earliest possible date.