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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Uttar Pradesh - Subsection

Section 117(b) in The U.P. Fundamental Rules

(b)The rates of contribution for leave-salary will be designed to secure to the government servant leave-salary on the scale and under the conditions applicable to him. In calculating the rate of leave-salary admissible, the pay drawn in foreign service, less, in the case of government servants paying their own contributions, such part of pay as may be paid as contribution, will count as pay for the purpose of rule 9(2.