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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(ii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(ii)The commutation of one kind of leave into another shall be subject to adjustment of leave salary on the basis of leave finally granted to the Government servant, that is to say, amount paid to him in excess, if any, shall be recovered or any arrears due to him shall be paid.