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[Cites 0, Cited by 0] [Section 157A(1)] [Section 157A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157A(1)(iv) in The Subsidiary Rules

(iv)in the case of a Government servant appointed on or after First January 1, 1978, earned leave shall be credited at the rate of 2½ days for each completed calendar month of service which he is likely to render in a half year of the calendar year in which he is appointed.