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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(3) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959

(3)An Insurance Medical Officer shall receive such allowances and at such rates as may be sanctioned from time to time by the Slate Government. An Insurance Medical Officer shall be entitled to leave and leave salary under the leave rules which may, from time to time, be applicable to other similar State Government servants.