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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Uttar Pradesh - Subsection

Section 70(b) in The U.P. Fundamental Rules

(b)If the leave from which he is recalled is in India, to be treated as on duty from the date on which he starts for the station to which he is ordered, and to draw travelling allowance under rules made in this behalf by the Governor for the journey, but to draw until he joins his post leave-salary only.