Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 172 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 172. The amount of casual leave to a servant of the Board in a calendar year shall not exceed thirteen days.
