Section 34(2)(i) in The M.P. Civil Services (Leave) Rules, 1977

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State of Madhya Pradesh - Subsection

Section 34(2)(i) in The M.P. Civil Services (Leave) Rules, 1977

(i)during the period of extension, any earned leave due in respect of the period of such extension and, to the extent necessary, the earned leave which would have been granted to him under the preceding proviso, had he retired on the date of retirement,

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State of Madhya Pradesh - Subsection

Section 34(2)(i) in The M.P. Civil Services (Leave) Rules, 1977