Section 83(8)(i) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 83(8)] [Section 83] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83(8)(i) in The U.P. Fundamental Rules

(i)In the case of a person to whom the Workmen's Compensation Act, 1923, applies, the amount of leave salary payable under this rule shall be reduced by the amount of compensation payable under section 4 (1) (d) of the said Act.

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State of Uttar Pradesh - Subsection

Section 83(8)(i) in The U.P. Fundamental Rules