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

State of Madhya Pradesh - Subsection

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

(h)"Vacation Department" means a department or part of a department to which regular vacations are allowed during which Government servants serving in the department are permitted to be absent from duty.