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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(3) in The Central Reserve Police Force Rules, 1955

(3)Free leave pass when proceeding on medical leave of duration of not less than one month, provided it is certified that the illness or injury, which necessitated medical leave was not brought about by any fault, or negligence on the part of the member of the Force concerned.