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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(a) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(a)Earned Leave—The privilege leave which was due to them on the date of their last return from such leave will be treated as earned leave at their credit and from that date onwards, they will earn (Earned Leave) at the rate and to the maximum extent contained in these rules;