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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3)(a) in The M.P. Municipal Service (Executive) Rules, 1973

(a)if he has been dismissed from the service of the Government or local authority for misconduct and is disqualified for employment in the public service;