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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(6)(b) in The M.P. Civil Services (Leave) Rules, 1977

(b)Where the quantum of earned leave already availed by a Government servant who is dismissed or removed from service or who dies while in service is in excess of the leave credited under clause (2) (b) of Rule 26 the over payment of leave salary shall be recovered in such cases.