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[Cites 0, Cited by 0] [Section 152A(6)] [Section 152A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 152A(6)(i) in The Subsidiary Rules

(i)the authority sanctioning the leave or transfer certifies that the government servant is likely, on the expiry of the leave or temporary duty, to return to the post from which he proceeds on leave or is transferred, or to be appointed to a post in which the possession of the animal will be advantageous from the point of view of his efficiency;