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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(ii) in The Special Accommodation Rules, 1959

(ii)In the case of any other leave for a period not exceeding four months subject to the condition that in case of extraordinary leave he shall be required to deposit the rent in advance at the rate he was paying before proceeding on such extraordinary leave.