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[Cites 0, Cited by 0] [Section 18C(1)] [Section 18C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18C(1)(f) in The Subsidiary Rules

(f)in which a government servant is officiating for a period not exceeding two months, if the government servant is prevented from actually occupying the residence by circumstances, which, in the opinion of the Government, justify the suspension of the allotment; in exceptional cases where the officiating period exceeds two months but does not exceed six months, the allotment may be suspended with the consent of the Government in the Finance Department;