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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(f) in The M.P. Civil Services (Leave) Rules, 1977

(f)"Government servant in quasi-permanent employ" means a Government servant who may be declared or deemed to be as quasi-permanent under the M.P. Government Servants (Temporary and Quasi-permanent Service) Rules, 1960;