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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2) in The M.P. Municipal Service (Executive) Rules, 1973

(2)A candidate who without sufficient cause fails to join his appointment, when one is offered to him within one month from the date of receipt of such order, shall forfeit his claim to appointment.