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State of Uttar Pradesh - Section

Section 163 in The Subsidiary Rules

163.

Leave under any one of the clauses of rule 162 may be combined with leave under any other clause.Note - The remuneration receivable by the Advocate General during leave is as admissible under rules 162 and 163 above and this has been determined by the Governor under sub-section (3) of section 55 of the Act.