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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(1)The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent, allowance, etc. shall provide for the gross sanctioned pay without deductions of any kind.