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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(1) in The M.P. Civil Services (Leave) Rules, 1977

(1)Study leave may be combined with other kinds of leave, but in no case shall the grant of this in combination with leave other than extraordinary leave leave involve a total absence of more than twenty-eight months from the regular duties of the Government servants.