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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Madhya Pradesh - Subsection

Section 161(b) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(b)No servant of the Board who has been granted leave for reasons of health when such leave was not actually granted on medical certificate may be required by the authority which granted the leave to produce a medical certificate.