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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(g) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(g)"Duty" means the period of service including service as a probationer, period during which an employee is on joining time and period spent on casual leave duly authorised, which counts for pay, leave and other emoluments, but does not include any period of suspension or extra-ordinary leave without pay, unless otherwise stated;