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[Cites 0, Cited by 0] [Section 81B(3)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(3)(xi) in The U.P. Fundamental Rules

(xi)Every order sanctioning leave on private affairs issued by the competent authority in respect of Government servants subordinate to him shall indicate the balance of leave on private affairs at the credit of the Government servant concerned at that time;