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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(m) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

(m)"Leave" means any kind of leave, admissible to an employee under the relevant Service Rules applicable to him;