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[Cites 0, Cited by 0] [Section 157A(2)] [Section 157A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157A(2)(iii) in The Subsidiary Rules

(iii)Where a Government servant dies during the treatment of his illness and the medical leave is otherwise due to such Government servant, the authority competent to grant leave shall sanction the medical leave :