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[Cites 0, Cited by 0] [Section 157A(1)] [Section 157A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157A(1)(b) in The Subsidiary Rules

(b)earned leave may be granted to him exceeding a period of one hundred and twenty days but not exceeding one hundred and eighty days if the entire leave so granted or any portion thereof is spent in a foreign country but the period of such leave spent in India shall not in the aggregate exceed the limit of one hundred and twenty days;