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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(a) in The M.P. Civil Services (Leave) Rules, 1977

(a)"allocated Government servant" means a person in the service of a , former State allocated or deemed to have been allocated to serve the State of Madhya Pradesh under the provisions of Section 115 of the States Re-organisation Act, 1956; and continued in the service of the new State;