Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 167 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 167. A servant of the Board will cease to earn such leave when the earned leave due amount to 180.Half Pay Leave
