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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

NCT Delhi - Subsection

Section 58(2)(a) in The Delhi Municipal Corporation Act, 1957

(a)the amount of any such leave and leave allowances, gratuity or pension shall in no case, without the special sanction of the Central Government, exceed what would be admissible in the case of Government servants of similar standing and status; and