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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(4) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(4)Such leave may be granted more than once if the disability is aggravated or reproduced in similar circumstances at a later date, but not more than 24 months of such leave shall be granted in consequence of any one disability.