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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(iii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(iii)Unless it be otherwise provided in the reinstatement order or in any separate order a Government servant, who is dismissed or removed from service and is reinstated on appeal or revision, shall be entitled to count for leave his service prior to dismissal or removal, as the case may be.