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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(a) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960

(a)"Allocated Government servant" means a person allotted or deemed to be allotted for service in the State of Madhya Pradesh under the provisions of Section 115 of the State Re-organisation Act, 1956;