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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(3) in The M.P. Civil Services (Leave) Rules, 1977

(3)For the purposes of grant of leave under these rules, the power delegated under the old rules shall continue to apply.Form No. 1[See Rule 13]Form of application for leaveNote. - Items 1 to 11 must be filled in by all applicants whether gazetted or non-gazetted. Item 12 may be filled in only when it is applicable to the Government servant concerned.