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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(c) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(c)The order on an application, either accepting or refusing earned leave shall be passed and communicated to the employee before the date from which leave has been applied for.