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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(5) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962

(5)Any earned leave not availed of in any year by an employee shall be added to such leave accruing to the employee in the year following :Provided that the total period of earned leave admissible to an employee at any time shall not exceed 45 days.