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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(b) in Telangana State Judicial (Service and Cadre) Rules, 2017

(b)A member of the service shall be eligible for such leave and leave salary and such travelling allowance as is admissible to the member of the Indian Administrative Service governed by the All India Service Leave Rules, 1955 for the time being in force.