Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 152F(4)] [Section 152F] [Entire Act] State of Uttar Pradesh - Subsection Section 152F(4)(a) in The Subsidiary Rules (a)if his case falls under (i) and (ii) above, the allowance at the same rate as he was drawing immediately before proceeding on leave.