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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(1)(b) in The M.P. Civil Services (Leave) Rules, 1977

(b)The leave account of every Government servant shall be credited with earned leave in advance in two instalments of 15 days each on 1st January and 1st July every year.