Section 128(2)(i) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

(i)The Chairman shall be the authority competent go grant casual leave to the Secretary.

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