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

State of Madhya Pradesh - Subsection

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

(g)"Government servant in permanent employ" means a Government servant who holds substantively or provisionally substantively a permanent post or who holds a lien on a permanent post or who would have held a lien on permanent post had the lien not been suspended;