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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2) in The M.P. Civil Services (Leave) Rules, 1977

(2)An apprentice shall be entitled to-
(a)leave, on medical certificate, on leave salary equivalent to half pay for a period not exceeding one month in any year of apprenticeship;
(b)extraordinary leave under Rule 31.