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[Cites 0, Cited by 0] [Section 39(6)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(6)(b) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(b)Where the quantum of earned leave already availed of by a Government servant who is dismissed or removed from service or who dies while in service is in excess of the leave credited under rule 26, the overpayment of leave salary will be recovered in such cases: