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 83(7)] [Section 83] [Entire Act] State of Uttar Pradesh - Subsection Section 83(7)(a) in The U.P. Fundamental Rules (a)for the first four months of any period of such leave, including a period of such leave granted under clause (5) of this rule, to average pay, and