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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Uttar Pradesh - Subsection

Section 89(1) in The U.P. Fundamental Rules

(1)Except in the case of a government servant recruited on or after January 1, 1936, to whom the maximum rates of leave-salary prescribed in this rule shall not apply, leave-salary during the first four months of any period of leave on average pay, is subject to an absolute maximum of Rs. 4,000 per mensem.