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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85(b) in The U.P. Fundamental Rules

(b)The authority which has the power to sanction leave may grant extraordinary leave as in clause (a) in combination with, or in continuation of, any leave that is admissible and may commute retrospectively periods of absence without leave into extraordinary leave.