Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(8) in The U.P. Government Servants (Employment Leave) Rules, 2003 (8)No other kind of leave shall be admissible during the period of Employment Leave and such period shall also not be counted for the eligibility of any other kind of leave.
