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[Cites 0, Cited by 0] [Section 157A(1)] [Section 157A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157A(1)(c) in The Subsidiary Rules

(c)if in any year he does not avail himself of the vacation in terms of Subsidiary Rules 145 and 146, the earned leave admissible to him shall not be subject to any reduction;