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[Cites 0, Cited by 0] [Section 202(2)] [Section 202] [Entire Act]

State of Uttar Pradesh - Subsection

Section 202(2)(b) in The Subsidiary Rules

(b)Casual leave necessitated by reasons of the nature specified in clause (a) will be exclusive of and in addition to the casual leave that may be ordinarily granted under rule 201 and paragraph 90 of the Manual of Government Orders, Volume I, and it may be granted in combination with ordinary leave.