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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(4)(a) in The M.P. Civil Services (Leave) Rules, 1977

(a)A Government servant returning from leave is not entitled, in the absence of specific orders to that effect, to resume as a matter of course the post which he held before going on leave.