Section 91(2)(c) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Uttar Pradesh - Subsection

Section 91(2)(c) in The U.P. Fundamental Rules

(c)In the case of an attachment order having been issued by a court in India in accordance with rule 48, Order XXI, First Schedule, Code of Civil Procedure, 1908 (Act V of 1908), that part of leave-salary which is attached shall be remitted to the court in rupees by the accounts authority in India. The balance of leave salary if payable in sterling, may then be drawn after reducing the maximum and minimum rates of leave-salary prescribed in rules 89 and 90 by the amount specified in the attachment order converted into sterling at the rate of exchange mentioned in the note under rule 51.

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State of Uttar Pradesh - Subsection

Section 91(2)(c) in The U.P. Fundamental Rules