Section 34(2)(iii) in The M.P. Civil Services (Leave) Rules, 1977

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State of Madhya Pradesh - Subsection

Section 34(2)(iii) in The M.P. Civil Services (Leave) Rules, 1977

(iii)in determining the amount of earned leave due in respect of the extension with reference to Rule 25, the earned leave, if any, admissible under the preceding proviso shall be taken into account.

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State of Madhya Pradesh - Subsection

Section 34(2)(iii) in The M.P. Civil Services (Leave) Rules, 1977