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

State of Madhya Pradesh - Subsection

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

(b)Such Government servant shall report his return to duty to the authority which granted him leave or to the authority, if any, specified in the order granting him leave and await orders.