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[Cites 0, Cited by 0] [Section 83A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83A(ii) in The U.P. Fundamental Rules

(ii)that if the government servant has contracted such disability during service otherwise than with a military force, it must be, in the opinion of the Governor, so exceptional in character or in the circumstances of its occurrence as to justify such unusual treatment as the grant of this form of leave; and