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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1)(a) in The M.P. Civil Services (Leave) Rules, 1977

(a)that nothing in this rule shall apply to a Government servant who on return to duty from study leave is permitted to retire from service on medical grounds;