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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(12) in The U.P. Government Servants (Employment Leave) Rules, 2003

(12)Such Government servants who have executed a Bond with the Government for rendering their services for a fixed period shall not be eligible for Employment Leave before the completion of such stipulated period.