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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Odisha - Subsection

Section 83(2)(e) in Orissa State Financial Corporation (Staff) Regulations, 1975

(e)The benefit of surrender of leave shall be admissible to Corporation employee who holds a post either in the Head Office or Branch office or Agency officers or sub-officers or in any of the financial units to which he is under deputation for a specific period.