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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(2) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960

(2)Subject to the provisions of sub-rule (3), these rules shall apply to all persons who hold a civil post under the State Government, but who do not hold a lien on any post under the Government of this State, the Government of India or any other State Government.