Section 40(2)(ii) in The M.P. Civil Services (Leave) Rules, 1977

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State of Madhya Pradesh - Subsection

Section 40(2)(ii) in The M.P. Civil Services (Leave) Rules, 1977

(ii)that, if the Government servant has contracted such disability during service otherwise than with a military force, it must be, in the opinion 6f the authority competent to sanction leave, exceptional in character; and

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State of Madhya Pradesh - Subsection

Section 40(2)(ii) in The M.P. Civil Services (Leave) Rules, 1977