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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83(2) in The U.P. Fundamental Rules

(2)Such leave shall not be granted unless the disability manifested itself within three months of the occurrence to which it is attributed, and the person disabled acted with due promptitude in bringing it to notice. But the Governor, if he is satisfied as to the cause of the disability, may permit leave to be granted in cases where the disability manifested itself more than three months after the occurrence of its cause.