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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(i) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960

(i)in the same circumstances and in the same manner as in the case of a Government servant in permanent service; or