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[Cites 0, Cited by 0] [Section 39(7)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(7)(a) in The M.P. Civil Services (Leave) Rules, 1977

(a)for the first 120 days of any period of such leave, including a period of such leave granted under sub-rule (5); be equal to leave salary while on earned leave; and