Section 83(7)(b) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 83(7)] [Section 83] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83(7)(b) in The U.P. Fundamental Rules

(b)for the remaining period of any such leave to half average pay, or at the government servant's option, for a period not exceeding the period of average pay which would otherwise be admissible to him, to average pay:

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State of Uttar Pradesh - Subsection

Section 83(7)(b) in The U.P. Fundamental Rules