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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(4)(b) in The M.P. Civil Services (Leave) Rules, 1977

(b)The leave so cancelled under clause (a) above shall be treated as leave refused and subject to the provisions of Rule 34 it may be granted from the date of retirement of the Government servant.