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State of Uttar Pradesh - Section

Section 126 in The Subsidiary Rules

126. Certificate of leave necessary before extension can be granted to a Government servant who is not in possession of a leave salary certificate.

- An extension of leave will not be granted by the High Commissioner to a government servant to whom no leave-salary certificate has been issued, or who has exchanged his leave-salary certificate for a warrant before leaving India, unless he produces a certificate of leave in form no. 7.Return from Leave