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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(2)(iii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(iii)cash payment will be equal to leave salary admissible for earned leave and dearness allowance admissible on the leave salary at the rates in vogue on the date of retirement. No other allowance like compensatory allowance, Border allowance, Muffasil allowance, House rent allowance, or any other allowance will be admissible as part of leave salary;