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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(6) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(6)When commuted leave is granted under Rule 4 of F.R. 81-B twice the amount of such leave shall be shown in entries relating to leave on private affairs in Columns 10 and 11. The period of commuted leave granted should be shown in Column 12 for remarks.