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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(ii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(ii)The amount of advance should be restricted to the amount of leave salary with allowances for the first month of leave that may be clearly admissible to the Government servant during leave after deductions on account of Income Tax, Provident Fund, House Rent, repayment of advances etc. so that there is no financial risk involved.