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Union of India - Section

Section 85 in The Central Reserve Police Force Rules, 1955

85. Army Officers .-Leave of Military Officers in the Force shall, if their pay has been refixed in accordance with the Government of India in the Ministry of Defence's letter No. 117/1/SIDCCD 5, dated the 23rd November, 1948, be regulated by the Military Leave Rules as contemplated in para 4 of the aforesaid letter. If their pay has not been so refixed it shall be regulated in accordance with the provisions of Fundamental Rule 100.