Section 53(1)(b) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(1)(b) in The U.P. Fundamental Rules

(b)Any other compensatory allowance admissible from time to time on the basis of pay of which the Government servant was in receipt on the date of suspension:

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State of Uttar Pradesh - Subsection

Section 53(1)(b) in The U.P. Fundamental Rules