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[Cites 0, Cited by 0] [Section 154(6)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(6)(b) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(b)For the remaining period of any such leave to half average pay, or at the Government servants option, for a period of not exceeding the period of average pay which would otherwise be admissible to him to average pay :