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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(3)(i) in The M.P. Civil Services (Leave) Rules, 1977

(i)it is certified by the Administrative Department that the proposed course of study or training shall be of definite advantage from the point of view of public interest;