Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(f) in The M.P. General Provident Fund Rules, 1955

(f)"Leave" means any variety of leave recognised by the service rules or any other set of rules framed by the Government of Madhya Pradesh and made applicable to the subscriber;